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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Himachal Pradesh - Subsection

Section 54(6) in Himachal Pradesh Universities of Agriculture, Horticulture and Forestry Act, 1986

(6)A new Statute or additions to the Statutes or any amendment or repeal of a Statute shall require the approval of the Chancellor who may accord his assent thereto or with-hold his assent or return the same to the Board for consideration.