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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Chattisgarh - Subsection

Section 30(2) in Indira Kala Sangit Vishwavidyalaya Act, 1956

(2)The constitution, powers and duties of the Residence and Discipline Board, the Physical Welfare and Health Board and all other Boards of the Vishwavidyalaya shall be such as may be prescribed by the Ordinances.Statutes, Ordinances and Regulations