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

State of Bihar - Subsection

Section 30(3) in The Nalanda Open University Act, 1995

(3)Where the draft of any statute has been passed by the Executive Council it shall be submitted to the Chancellor, who may after obtaining the advice of the Bihar Inter-University Board declare that he assents to the statute, with or without amendment or that he withholds assent therefrom.