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[Cites 0, Cited by 0] [Section 66A(2)] [Section 66A] [Entire Act]

State of Chattisgarh - Subsection

Section 66A(2)(h) in The Chhattisgarh Co-operative Societies Rules, 1962

(h)The remainder of the lease money and the amount required for the general stamp for the certificate of lease shall be paid within forty five days from the date of lease: