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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Haryana - Subsection

Section 30(4) in The Haryana Private Universities, 2006

(4)The university shall communicate its agreement to the First Statute as approved by the Government, and if it desires not to give effect to any or all of the modifications made by the Government under sub-section (3), it may give reasons thereof and after considering such reasons, the Government may or may not accept the suggestions made by the university.