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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Chattisgarh - Subsection

Section 8(5) in Pandit Sundar Lal Sharma (Open) University Chhattisgarh Adhiniyam, 2004

(5)Where the Executive Council does not within a reasonable time, take action to the satisfaction of the Kuladhipati, the Kuladhipati may, after considering any explanation furnished or representation made by the Executive Council, issued such directions as he may think fit and the Executive Council shall be bound to comply with such directions.