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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Nagaland - Subsection

Section 29(1) in The Institute of Chartered Financial Analysts of India University (Nagaland) Act, 2006

(1)The Rules shall be made by the Board of Governors and the Rules so made shall be submitted to the State Government for its approval, which may within two months from the date of receipt of the Rules, give its approval with or without modification.