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[Cites 0, Cited by 0] [Section 400(1)] [Section 400] [Entire Act]

State of Chattisgarh - Subsection

Section 400(1)(b) in The Chhattisgarh Municipal Corporation Act, 1956

(b)compound any offence under this Act or under any rule or bye-law made thereunder and charge such fees for compounding of offence as may be prescribed by bye-laws by the Corporation;