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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Assam - Subsection

Section 18(1) in Assam Yoga Council Act, 2018

(1)The Council shall, with the previous approval of the State Government, normally appoint a Registrar, The Registrar shall receive such salary and allowances as may be prescribed. The Council may grant him leave and may appoint a person to act in his place. Any person duly appointed to act as Registrar shall be deemed to be the Registrar for all purposes of this Act.