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[Cites 0, Cited by 1] [Section 31] [Entire Act]

NCT Delhi - Subsection

Section 31(3) in The Delhi Technological University Act, 2009

(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 his assent or remit it to the Board of Management for reconsideration in the light of the observations, if any, made by him.