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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 26(4) in Arunachal Pradesh University Act, 2012

(4)Every new Statute or addition to the Statutes or any amendment or repeal of the statute shall require the approval of the Chancellor who may assent thereto or withheld assent or remit to the Executive Council for consideration.