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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Chattisgarh - Subsection

Section 12(4) in The Chhattisgarh Panchayat Nirvachan Niyam, 1995

(4)The voters' list so amended shall subject to decision in appeal, if any, be final and a copy there of duly signed by the Registration Officer shall be kept in his office and another copy deposited in the office of District Election Officer.