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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Chattisgarh - Subsection

Section 65(3) in The Chhattisgarh Non-Government Colleges and Institutions in Higher Education (Establishment and Regulation) Act, 2006

(3)The amount of sanction shall be decided by the Department or Government on the basis of eligibility and justification of the proposed plan submitted by the institution along with the application.