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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Karnataka - Subsection

Section 57(5) in The Karnataka State Rural Development and Panchayat Raj University Act, 2016

(5)The Chancellor may, after obtaining the comments of the Executive Council, either reject the appeal or approve the Ordinance as proposed by the Academic Council. Thereupon the Ordinance shall have the effect as if made by the Executive Council.