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 189] [Entire Act] State of Chattisgarh - Subsection Section 189(3) in The Chhattisgarh Municipal Corporation Act, 1956 (3)No refund or any tax shall be claimed by any person otherwise, than in accordance with the provisions of this Act and the rules and the bye-laws made thereunder.
