Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 29] [Entire Act] State of Telangana - Subsection Section 29(4) in Potti Sreeramulu Telugu University Act, 1985 (4)A new statute or a statute amending or repealing an existing statute shall have no validity unless it has been assented to by the Chancellor.
