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State of Chattisgarh - Section

Section 25 in International Institute of Information Technology (IIIT) University Act, 2013

25. Grants by the State Government.

- For the purpose of enabling the Institute to discharge its functions efficiently under this Act, the State Government may after due appropriation made by the Legislature by law in this behalf, pay to the Institute in each financial year such sums of money and in such manner as it may deem fit.