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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Chattisgarh - Subsection

Section 26(6) in Pandit Sundar Lal Sharma (Open) University Chhattisgarh Adhiniyam, 2004

(6)After any draft returned under sub-section (5) has been further considered by the Executive Council together with any amendment suggested by the Kuladhipati, it shall again be presented to the Kuladhipati with a report of the Executive Council thereon and the Kuladhipati may approve or reject the Statute.