(6)Every Statute passed by the [Court] [This word was substituted for the word 'Senate' by Gujarat 6 of 1973, section 2 (1).] shall be submitted to the Chancellor who may give or withhold his assent thereto or refer it back to the [Court] [This word was substituted for the word 'Senate' by Gujarat 6 of 1973, section 2 (1).] for consideration.
