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[Cites 0, Cited by 1] [Section 35] [Entire Act]

State of Karnataka - Subsection

Section 35(4) in Rajiv Gandhi University of Health Sciences Act, 1994

(4)Every Ordinance made by the Syndicate shall have effect from such date as the Syndicate may specify, and every Ordinance so made shall be submitted to the Chancellor and the senate for information.