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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of West Bengal - Subsection

Section 48(2) in The North Bengal University Act, 1981

(2)A Statute, passed in the manner provided in sub-section (1), shall be presented to the Chancellor for assent and shall come into force on being assented to by the Chancellor in consultation with the Minister, of colleges, other than Government colleges:".