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[Cites 0, Cited by 1] [Section 36] [Entire Act]

State of Jharkhand - Subsection

Section 36(2) in The Jharkhand State Agricultural University Act, 2000

(2)Every new Statute or addition to the Statute or any amendment or repeal of a Statute shall require the approval of the Chancellor, who may assent thereto or withhold assent or remit the same to the Board of Management for reconsideration.