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[Cites 0, Cited by 0] [Section 347(2)] [Section 347] [Entire Act]

State of Chattisgarh - Subsection

Section 347(2)(i) in The Chhattisgarh Municipal Corporation Act, 1956

(i)to communicate without delay to the Commissioner any information which he receives of a design to commit or of the Commission of any offence against this Act or any rule or bye-law made thereunder; and