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[Cites 0, Cited by 0] [Section 36(2)] [Section 36] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 36(2)(e) in Apex Professional University Act, 2012

(e)A new Statute or a Statute amending or repealing an existing Statute shall have no validity unless it has been assented to by the Chancellor. The Statutes shall have effect from such date as the Chancellor may direct.