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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Chattisgarh - Subsection

Section 58(3) in The Chhattisgarh Municipal Corporation Act, 1956

(3)The State Government may depute to any post under the Corporation carrying maximum scale of pay as the State Government may, from time to time, by an order in writing specify such servants of the State Government as it may consider necessary.