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

NCT Delhi - Subsection

Section 30(3) in THE DELHI SKILL AND ENTREPRENEURSHIP UNIVERSITY ACT, 2019

(3)Every new Statute or addition to the Statutes or any amendment or repeal thereof shall require the approvalof the Chancellor, who may assent thereto or withhold his assent or remit it to the Board for reconsideration in thelight of the observations, if any, made by him.