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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of West Bengal - Subsection

Section 6(8) in The Calcutta Sports Act, 1955

(8)The rate of fees to be charged for admission to such sports and matches and all financial arrangements relating to such sports and matches shall be settled by the Committee in consultation with the Board according to such rules as may be prescribed, subject to the approval of the State Government.