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 443] [Entire Act] State of Chattisgarh - Subsection Section 443(8) in The Chhattisgarh Municipal Corporation Act, 1956 (8)Every Township Committee shall continue for five years from the date of the election of its President and Vice-President.
