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[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Chattisgarh - Subsection

Section 1(3) in Advertisement (Registration and Regulation) Bye-laws, 2012

(3)These Bye-laws shall come into force, subsequent to notification by the Government, from the date of their adoption by the Corporation under Section 432-A (2) and/or section 432-A (3) of the Act, as applicable.