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[Cites 0, Cited by 0] [Section 427(1)] [Section 427] [Entire Act]

State of Chattisgarh - Subsection

Section 427(1)(g) in The Chhattisgarh Municipal Corporation Act, 1956

(g)the conditions on which the Corporation may receive animals or articles into a bonded warehouse, and the agreement to be signed by traders and other wishing to deposit animals or articles therein;