Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 54] [Entire Act] State of Himachal Pradesh - Subsection Section 54(7) in Himachal Pradesh Universities of Agriculture, Horticulture and Forestry Act, 1986 (7)A new Statute or Statute amending or repealing an existing Statute shall have no validity unless it has been assented to by the Chancellor.
