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[Cites 0, Cited by 0] [Section 17A] [Entire Act]

State of Chattisgarh - Subsection

Section 17A(2) in Indira Kala Sangit Vishwavidyalaya Act, 1956

(2)No order under sub-section (1) shall be passed unless the particulars of the grounds on which such action is proposed to be taken are communicated to the Kulapati and he is given a reasonable opportunity of showing cause against the proposed order.