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[Cites 0, Cited by 0] [Section 10(5)] [Section 10] [Entire Act]

State of Chattisgarh - Subsection

Section 10(5)(b) in Indira Kala Sangit Vishwavidyalaya Act, 1956

(b)for reasons to be recorded, refer any matter except a matter falling under Section 40, for reconsideration to any officer or authority of the Vishwavidyalaya that had previously considered such matter.