Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5] [Entire Act] State of Chattisgarh - Subsection Section 5(46) in The Chhattisgarh Municipal Corporation Act, 1956 (46)"public, analyst" means any person appointed by the Corporation to perform the duties and to exercise the powers of a public analyst prescribed by bye-laws under this Act;
