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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Chattisgarh - Subsection

Section 67(4) in The Chhattisgarh Non-Government Colleges and Institutions in Higher Education (Establishment and Regulation) Act, 2006

(4)Use or Expenditure of the amount sanctioned as ad-hoc grant shall he restricted to the approved plan or items permitted by the Commissioner of the Higher Education on sanctioning the grants.