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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Kerala - Subsection

Section 41(1) in Kerala Sports Act, 2000

(1)The Government may, by notification, constitute an Appellate Tribunal for settling any dispute, question or any other matter and for taking decision on appeals to be settled under this Act between-
(a)State Sports Council and a District Sports Council;
(b)State Sports Council and a Sportsperson;
(c)State Sports Council and Sports Organisation; and
(d)District Sports Councils.