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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Odisha - Subsection

Section 24(8) in Orissa Universities Act, 1989

(8)[ (i) Notwithstanding anything contained in sub-sections (4), (5), (6) and (7) the State Government may, from time to time, propose addition of new Statutes, or amendment or repeal of an existing statute.
(ii)Every such proposal shall be made to the Chancellor.]