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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Chattisgarh - Subsection

Section 67(3) in The Chhattisgarh Non-Government Colleges and Institutions in Higher Education (Establishment and Regulation) Act, 2006

(3)Vouchers and other documents related to the ad-hoc grant shall he preserved separately and should be presented before the auditors of the department and inspection authority as and when asked for.