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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Chattisgarh - Subsection

Section 9(19) in Pandit Sundar Lal Sharma (Open) University Chhattisgarh Adhiniyam, 2004

(19)On receipt of report under sub-section (18) if the authority, committee or body concerned does not approve the action taken by Kulpati it shall refer the matter to the Kuladhipati whose decision thereon shall be final.