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[Cites 0, Cited by 0] [Section 441] [Entire Act]

State of Chattisgarh - Subsection

Section 441(3) in The Chhattisgarh Municipal Corporation Act, 1956

(3)No petition presented under sub-section (2) shall be admitted unless-
(i)it is presented within thirty days from the date on which the result of such election or nomination was notified in the Gazette; and
(ii)it is accompanied by a Government Treasury receipt showing a deposit of two hundred and fifty rupees.