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

State of Uttar Pradesh - Subsection

Section 28(3) in Uttar Pradesh Rajarshi Tandon Open University Act, 1999

(3)The first Ordinances shall be made by Vice-Chancellor with the previous approval of the State Government and the Ordinances so made may be amended, repealed or added to at any time by the Executive Council in such manner as may be prescribed.