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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Himachal Pradesh - Subsection

Section 44(2) in Atal Medical and Research University, Himachal Pradesh Act, 2017

(2)Every statute or any amendment or repeal thereof, shall require the approval of the Chancellor who, on the advice of the Government, may sanction, disallow or remit it for further consideration.