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[Cites 0, Cited by 0] [Section 81] [Entire Act]

State of Chattisgarh - Subsection

Section 81(i) in The Chhattisgarh Municipalities Act, 1961

(i)every meeting of the Council or any of its Committees shall be deemed to have been duly convened and held, and all the members of the meeting shall be deemed to have been duly qualified, when the minutes of the meeting have been signed in accordance with the provisions of this Act; and