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[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

State of Chattisgarh - Subsection

Section 11(1)(b) in Chhattisgarh State Upcharyagriha Tatha Rogopchar Sambandhi Sthapanaye Anugyapan Niyam, 2013

(b)As per section 5 of the Act, every application must be accompanied by fees as prescribed in Schedule 3 and in the form of a bank draft or postal order in the name of the Supervisory Authority. The fees prescribed in Schedule 3 may be revised from time to time;