Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Chattisgarh - Subsection Section 2(b) in Indira Kala Sangit Vishwavidyalaya Act, 1956 (b)"Founder" means-(i)the Ruler [as defined in clause (22) of Article 366 of the Constitution of India] of Khairagarh; and(ii)Rani Padmavati Devi of Khairagarh;
