Section 54(2) in Indira Kala Sangit Vishwavidyalaya Act, 1956
(2)The notification issued sub-section (1) (hereinafter referred to as the notification) shall remain in operation for a period of one year from the appointed date and the State Government may, from time to time, extend the period by such further period as it may think fit so however that the total period of operation of the notification does not exceed three years;
