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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Andhra Pradesh - Subsection

Section 26(5) in Jawaharlal Nehru Technological Universities Act, 2008

(5)
(a)every statute passed by the Council shall be submitted to the Chancellor, who may. give or withhold his assent thereto or remit it to the Council for reconsideration.
(b)No statute passed by the Council shall have validity unless it is assented to by the Chancellor.