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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Goa - Subsection

Section 23(3) in The Goa University Act, 1984

(3)Every new Statute or addition to the Statutes or any amendment or repeal of a Statute shall require the approval of the [Chancellor] [Substituted by the Amendment Act 3 of 2000.] who may assent thereto or withhold assent or remit the same to the Executive Council for consideration