Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Tamilnadu - Subsection

Section 42(3) in Tamil Nadu Dr. M.G.R. Medical University (Chennai) Act, 1987

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