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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Chattisgarh - Subsection

Section 8(4) in The Chhattisgarh Primary Education Act, 1961

(4)The State Government may, after making such enquiry as it may consider necessary, sanction with or without modifications, the scheme submitted by the local authority under sub-section (1) or sub-section (2).