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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Jharkhand - Subsection

Section 32(5) in Ramchandra Chandravansi University Act, 2018

(5)The State Government shall consider the comments of the Governing Body and may approve the Statutes with or without modifications and it shall be published by it in the Official Gazette, and shall come into force from the date of such publication.