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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Chattisgarh - Subsection

Section 4(2) in Advertisement (Registration and Regulation) Bye-laws, 2012

(2)Till such time as a Superintendent is appointed, and, thereafter, if a Superintendent is not appointed under clause (1) within the prescribed time, the Commissioner shall be deemed to be the Superintendent under these bye-laws till such time as another officer is appointed.