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 14C] [Entire Act] State of Chattisgarh - Subsection Section 14C(a) in The Chhattisgarh Municipal Corporation Act, 1956 (a)has failed to lodge an account of election expenses within the lime and in the manner required by or under this Act; and
