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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Karnataka - Subsection

Section 30(3) in Visvesvaraya Technological University Act, 1994

(3)A Statute passed by the Executive Council shall be submitted to the Chancellor who may assent thereto or withhold his assent. A Statute passed by the Executive Council shall have no validity until it has been assented to by the Chancellor.