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

State of Uttarakhand - Subsection

Section 31(2) in Swami Rama Himalayan University Act, 2012

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