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 413] [Entire Act] State of Chattisgarh - Subsection Section 413(c) in The Chhattisgarh Municipal Corporation Act, 1956 (c)ail references to the President or Vice-President of the Municipality shall be construed in respect of the city as references to the Mayor or the Deputy Mayor, as the may be;
