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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Chattisgarh - Subsection

Section 21(3) in The Chhattisgarh Sthaniya Nidhi Sampariksha Adhiniyam, 1973

(3)The State Government, may, by notification add to or omit from the schedule any corporate body or non-corporate body upon the issue of such notification the schedule shall stand amended accordingly.