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

State of Bihar - Subsection

Section 24(1) in Bihar Sports (Registration, Recognition and Regulation of Associations) Act, 2013

(1)A State Level Sports Association may, after giving due hearing, disaffiliate District Level Sports Association which has not fulfilled any of the obligation laid down in chapter VIII of this Act for two years in succession and inform the Registrar, who may then take appropriate action under section -27.