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[Cites 0, Cited by 0] [Section 130] [Entire Act]

State of Chattisgarh - Subsection

Section 130(4) in The Chhattisgarh Municipal Corporation Act, 1956

(4)The Commissioner shall cause the said report to be printed and forward copy thereof to each councillor along with the printed copy of the Administration Report and Statement of Accounts referred to in Section 127.