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[Cites 0, Cited by 0] [Section 105(1)] [Section 105] [Entire Act]

State of Chattisgarh - Subsection

Section 105(1)(a) in The Chhattisgarh Municipalities Act, 1961

(a)all moneys received by or on behalf of the Council under the provisions of this Act or of any other law for the time being in force or under any contract;