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

State of Chattisgarh - Subsection

Section 33(2) in Ayush and Health Sciences University of Chhattisgarh Act, 2008

(2)The Board of Management shall not have power to amend any draft proposed by the Academic Council under the proviso to sub-section (1) but may return it to the Academic Council for reconsideration either in whole or in part, together with any amendment which the Board of Management may suggest.