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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Chattisgarh - Subsection

Section 15(h) in Chhattisgarh Right of Youth to Skill Development Act, 2013

(h)To make reports, with such periodicity as may be directed by the Chief Executive Officer, on the status of skill development activities of Vocational Training Providers, Third Party Assessors and the Youth enrolled for development of skills within the district.