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] [Entire Act] State of Chattisgarh - Section Section 128D in The Chhattisgarh Municipal Corporation Act, 1956 128D. [ [Inserted by C.G. Act No. 17 of 2011, dated 3.5.2011.] At the end of a financial year unspent balance, if any, in "Services to the Poor Fund" shall not lapse.]
