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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Bihar - Subsection

Section 37(c) in Bihar Sports (Registration, Recognition and Regulation of Associations) Act, 2013

(c)Upon expiry of thirty days from the publication of such notice, the proposed amendment shall be considered by the State Government, and if the State Government thinks it fit, it may, by notification in the official Gazette, amend the concerned schedule;