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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 28(3) in Himalayan University, Itanagar (Arunachal Pradesh) Act, 2012

(3)The State Government shall consider the Statutes, submitted by the University and shall give its approval thereon within two months from the date of its receipt with such modifications, if any, as it may deem necessary.