Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 369] [Entire Act] State of Chattisgarh - Subsection Section 369(c) in The Chhattisgarh Municipal Corporation Act, 1956 (c)by causing the said notice, bill, schedule, summons or other document to be affixed on some conspicuous part of the hind building to which the document relates; or
