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[Cites 0, Cited by 1] [Section 31] [Entire Act]

State of Kerala - Subsection

Section 31(1) in Kerala Sports Act, 2000

(1)Any sports organisation carrying activities as the State level or at the district level, may be registered with the State Sports Council as a recognized organization under this Act, and any application for such registration shall be submitted to the District Sports Council of the district in which its headquarters is situated, in such form and subject to such terms and conditions as may be prescribed.