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 94] [Entire Act] State of Chattisgarh - Subsection Section 94(c) in The Chhattisgarh Municipal Corporation Act, 1956 (c)repayments of moneys belonging to contractors or other persons held in deposit and of money collected or credited to the municipal fund by mistake;
