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[Cites 0, Cited by 1] [Section 31] [Entire Act]

State of Kerala - Subsection

Section 31(5) in Kerala Sports Act, 2000

(5)The State Sports Council shall consider an application received under sub-section (2) or subsection (4) and if it is satisfied that registration shall be given, such Sports Organisation shall be registered as a recognized State Sports Organisation or a recognized District Sports Organisation, as the case may be.