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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Uttarakhand - Subsection

Section 29(2) in Dev Sanskriti Vishwavidyalaya Act, 2002

(2)Where the State Government fails to take any decision with respect to the approval of the rules within the period specified under sub-section (1), it shall be deemed that the State Government has approved the rules.