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 7(4)] [Section 7] [Entire Act] State of Chattisgarh - Subsection Section 7(4)(m) in The Chhattisgarh Private Universities (Establishment and Operation) Act, 2005 (m)that the admissions and conduct of classes shall not be started till concerned Statutes, Ordinances are approved as per provisions of this Act.