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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Chattisgarh - Subsection

Section 17(1) in Chhattisgarh District Mineral Foundation Trust Rules, 2015

(1)There shall be a State Level Monitoring Committee under the Chairmanship of the Chief Minister to lay down the broad policy framework to guide the overall functioning of the Trusts of all districts.