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[Cites 0, Cited by 0] [Section 401(1)] [Section 401] [Entire Act]

State of Chattisgarh - Subsection

Section 401(1)(b) in The Chhattisgarh Municipal Corporation Act, 1956

(b)the name and residence of the intending plaintiff and of his advocate, pleader or agent, if any, for the purpose of the suit; and