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[Cites 0, Cited by 0] [Section 47(1)] [Section 47] [Entire Act]

State of Chattisgarh - Subsection

Section 47(1)(e) in Indira Kala Sangit Vishwavidyalaya Act, 1956

(e)with the previous sanction of the Kulapati to appoint committees, as he may think fit, to discharge such of his functions as he may direct; and