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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Haryana - Subsection

Section 31(3) in University of Heatlh Sciences, Karnal Act, 2016

(3)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 approve or disapprove or remit it for further consideration. A Statute passed by the Executive Council shall have no validity until it has been assented to by the Chancellor.