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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Chattisgarh - Subsection

Section 32(i) in The Chhattisgarh Non-Government Colleges and Institutions in Higher Education (Establishment and Regulation) Act, 2006

(i)the institution applying for a specific grant has been registered as a society under the Registrikaran Adhiniyam in force and has been duly recognised by the Government under the concerned laws for eligibility to the grant;