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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Nagaland - Subsection

Section 28(3) in The Nagaland University Act, 1989

(3)Every new Statutes or addition to the Statute or any amendment or repeal of a Statute shall require the assent of the Visitor who may assent thereto or withhold assent or remit to the Executive Council for consideration.