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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Chattisgarh - Subsection

Section 27(2) in Pandit Sundar Lal Sharma (Open) University Chhattisgarh Adhiniyam, 2004

(2)The first Ordinance shall be made by Kulpati with the previous approval of the State Government and the Ordinance so made may be amended, repealed or added to at any time by the Executive Council in the manner prescribed by the Statute.