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 5] [Entire Act] State of Chattisgarh - Subsection Section 5(3) in Municipal Corporation Solid Waste (Management and Handling) Bye-Laws, 2010 (3)No appeal shall be entertained under clause (1) or (2) unless the penalty imposed by the Inspector has been paid in the manner prescribed.
