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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Chattisgarh - Subsection

Section 15(5) in The Hidayatullah National University of Law, Chhattisgarh Adhiniyam, 2003

(5)Notwithstanding anything contained in sub-section (3) or sub-section (4) the Chancellor shall have power to amend, after consultation with the State Government, whether by adding, deleting, or in any other manner, the statutes contained in the Schedule.