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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Chattisgarh - Subsection

Section 3(6) in The Chhattisgarh Non-Government Colleges and Institutions in Higher Education (Establishment and Regulation) Act, 2006

(6)"Competent Authority" means an authority specified as a Competent Authority by the Government by notification to perform the functions of the Competent Authority under the Act for such area or for such purposes as may be specified in the notification;