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[Cites 0, Cited by 2] [Section 27] [Entire Act]

Union of India - Subsection

Section 27(3) in The Institutes of Technology Act, 1961

(3)Every new Statute or addition to the Statutes or any amendment or repeal of a Statute shall require the previous approval of the Visitor who may assent thereto or withhold assent or remit it to the Board for consideration.