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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Chattisgarh - Subsection

Section 3(1) in Chhattisgarh Municipal (Public Disclosure Law) Rules, 2012

(1)Within thirty days of coming into force of these rules, the Competent Authority in all Municipalities shall appoint the Public Information Officer as Nodal Officer for ensuring due compliance of the provisions contained in these rules.