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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Assam - Subsection

Section 32(5) in The Dibrugarh University Act, 1965

(5)Every new Statute or addition to the Statute or any amendment or repeal of the Statute shall require the previous approval of the Chancellor who may sanction, disallow or remit it for further consideration.