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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Himachal Pradesh - Subsection

Section 40(2) in Himachal Pradesh University Act, 1970

(2)The first Ordinances shall be made by the State Government and the Ordinances so made may be amended, repealed or added to at any time by the Executive Council in the manner prescribed by the Statutes.