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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Bihar - Subsection

Section 30(4) in Bihar Private Universities Act, 2013

(4)The University shall communicate its agreement to the First Statutes as approved by the State Government, and if it desires not to give effect to any or all of the modifications made by the State Government under sub-section (3), it may give reasons there for and after considering such reason, the State Government may or may not accept the suggestions made by the University.