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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Karnataka - Subsection

Section 23(3) in Karnataka State Open University Act, 1992

(3)Every new statute or addition to the statutes or any amendment or repeal thereof shall require the approval of the Chancellor, who may assent thereto or withhold assent or remit to 13 the Board of Management for reconsideration in the light of the observation, if any, made by him.