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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of West Bengal - Subsection

Section 17(4) in The West Bengal University of Health Sciences Act, 2002

(4)All regulations made by the Executive Council shall be submitted, as soon as may be, for approval, to the Chancellor and to the General Council at its next meeting, and the General Council shall, by a resolution passed by a majority of not less than two-thirds of the members present, have the power to cancel or modify any regulations made by the Executive Council and such regulations shall, from the date of such resolution, cease to have effect, or be effective as modified.