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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Uttarakhand - Subsection

Section 30(1) in Himalayan Garhwal University Act, 2016

(1)The first Statutes made by the Board of Governors shall be submitted to the State Government for its approval, which three months from the date of receipt of the Statutes give its approval with or without modification.