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Union of India - Section

Section 4 in The Kalakshetra Foundation Act, 1993

4. Transfer to, and vesting in, the Central Government of the assets and properties of Kalakshetra.

- On the commencement of this Act the right, title, and interest in relation to the assets and properties of Kalakshetra specified in the Second Schedule and vested in the Board of Trustees or any other body, in whatever capacity, shall Stand transferred to, and vest in, the Central Government.