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[Cites 0, Cited by 0] [Section 355(2)] [Section 355] [Entire Act]

State of Chattisgarh - Subsection

Section 355(2)(xxvi) in The Chhattisgarh Municipalities Act, 1961

(xxvi)rules regulating the procedure to be followed and the maximum amount which may be accepted by way of composition by the persons empowered to accept composition for offences;