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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Uttarakhand - Subsection

Section 33(2) in Himalayan Garhwal University Act, 2016

(2)Where the State Government fails to take any decision with respect to the rules within the period specified under sub-section (1), it shall be deemed to have been approved by the State Government.