Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 23] [Entire Act] State of Uttarakhand - Subsection Section 23(4) in Doon University Act, 2005 (4)A new Statute or a Statue amending or repealing an existing statute shall have no validity unless it has been assented to by the Chancellor.
