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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Uttarakhand - Subsection

Section 28(2) in Shri Guru Ram Rai University Act, 2016

(2)Where the State Government fails to take any decision with respect to the approval of the Statutes within the period specified under Sub-section (1) it shall be deemed to have been approval by the State Government.