Section 54(4)(iv) in Indira Kala Sangit Vishwavidyalaya Act, 1956

[Cites 0, Cited by 0] [Section 54(4)] [Section 54] [Entire Act]

State of Chattisgarh - Subsection

Section 54(4)(iv) in Indira Kala Sangit Vishwavidyalaya Act, 1956

(iv)until the [Karyakarini Samiti] [Substituted by C.G. Act No. 12 of 2005 (w.e.f. 25-8-2005).], Karyakarini Samiti, or Shiksha Samiti, as the case may be, reconstituted, the Kulapati appointed under Section 54 (3) shall exercise the powers and perform the duties conferred or imposed by or under this Act, on the [Karyakarini Samiti] [Substituted by C.G. Act No. 12 of 2005 (w.e.f. 25-8-2005).], Karyakarini Samiti or Shiksha Samiti :

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State of Chattisgarh - Subsection

Section 54(4)(iv) in Indira Kala Sangit Vishwavidyalaya Act, 1956