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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Assam - Subsection

Section 49(3) in Madhabdev University Act, 2017

(3)Notwithstanding anything contained in preceding sub-sections, the Executive Council may direct, except the court, to make such amendments and annulments of any regulations framed by the authority in such manner as it may specify :Provided that any Authority which is dissatisfied with such directions of the Executive Council may appeal to the Chancellor and the decisions of the Chancellor given in the appeal shall be final.