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[Cites 0, Cited by 2] [Section 24] [Entire Act]

State of Goa - Subsection

Section 24(2) in The Goa University Act, 1984

(2)The first Ordinances shall be made by the Vice-Chancellor with the previous approval of the Government and the Ordinances so made may be amended or repealed or added to at any time by the Executive Council in the manner prescribed by the Statutes.