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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Chattisgarh - Subsection

Section 4(2) in Chhattisgarh Lok Sewa Guarantee Act, 2011

(2)Every person responsible for delivering Lok Sewa referred to in sub-section (I) shall deliver such services in accordance with the notification under Section 3. .