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State of Jammu-Kashmir - Section

Section 40 in Sher-I-Kashmir Universities of Agricultural Sciences and Technology Act, 1982

40. Statutes how made.

- The Statutes under this Act shall be proposed by the Board and submitted to the University Council for approval. The Statutes, if approved, shall be submitted to the Chancellor for his assent and shall be valid only after the assent is received and notified by the Vice-Chancellor.