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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Chattisgarh - Subsection

Section 8(3) in Indira Kala Sangit Vishwavidyalaya Act, 1956

(3)The State Government may address the Upa-Kulapati with reference to the result of such inspection and enquiry, and the Upa-Kulapati shall communicate to the Karyakarini Samiti the views of the State Government with such advice as the State Government may offer upon the action to be taken thereon.