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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Chattisgarh - Subsection

Section 26(7) in Pandit Sundar Lal Sharma (Open) University Chhattisgarh Adhiniyam, 2004

(7)The Kuladhipati shall not take into consideration nor the Executive Council shall propose the draft of any Statute or of any amendment of a Statute or of the repeal of any Statute affecting the status, power or constitution of any authority has been given an opportunity of expressing an opinion upon the proposal.