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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Karnataka - Subsection

Section 33(3) in The Institute Of Trans-Disciplinary Health Sciences And Technology Act, 2013

(3)Where the Board of Governors fails to take any decision with respect to the approval of the Statutes within a period of thirty days it shall be deemed to have been approved by the Board of Governors.