Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 34] [Entire Act] State of Chattisgarh - Subsection Section 34(2) in Indira Kala Sangit Vishwavidyalaya Act, 1956 (2)Any Ordinance made by the Karyakarini Samiti shall be submitted to the Kulapati for his approval and he may either sanction or disallow it.
