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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Bihar - Subsection

Section 24(2) in Bihar Sports (Registration, Recognition and Regulation of Associations) Act, 2013

(2)The Bihar State Sports council may after giving due hearing disaffiliate any State Level Sports Association, which has not fulfilled any of the obligations laid down in the Chapter VIII of this Act for two years in succession and inform the Registrar, who may then take appropriate action under section-27.