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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 27(2) in Arunachal Pradesh University Act, 2012

(2)The first Ordinances shall be made by the Vice-Chancellor with the previous approval of the Chancellor and the Ordinances so made may be amended, repealed or added to at any time by the Executive Council in the manner prescribed by the Statutes.