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[Cites 0, Cited by 0] [Section 58(3)] [Section 58] [Entire Act]

State of Chattisgarh - Subsection

Section 58(3)(a) in The Chhattisgarh Panchayat Nirvachan Niyam, 1995

(a)require the challenger to adduce evidence in proof of the challenge and the person challenged to adduce evidence in proof of his identity;