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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Telangana - Subsection

Section 27(3) in Telangana State Private Universities (Establishment and Regulation) Act, 2018

(3)The Statutes made under sub-section (2) shall be submitted to the Government and it may approve or, if considers necessary, give reasoned suggestions for modification as far as possible within two months from the date of receipt of the Statutes.