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

State of Chattisgarh - Subsection

Section 67(7) in The Chhattisgarh Non-Government Colleges and Institutions in Higher Education (Establishment and Regulation) Act, 2006

(7)Statement of expenditure on use of the ad-hoc grant along with the vouchers and audited account shall be sent by the institution to the Commissioner within three months of the expiry of the period permitted for use of the grant in the sanction order.