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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Meghalaya - Subsection

Section 27(1) in Martin Luther Christian University Act, 2005

(1)The first Statutes framed by the Board of Governors shall be submitted to the State Government for its approval, which may within three months from the date of receipt of the Statutes give its approval with or without modifications.