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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Nagaland - Subsection

Section 63(3) in The Global Open University (Nagaland) Act, 2006

(3)Every order made under sub-section (2) shall, as soon as may be, laid before the Nagaland Legislative Assembly which may annul or amend the orders by motions by simple majority within 90 days of laying.