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 30] [Entire Act] State of Uttarakhand - Subsection Section 30(2) in Uttaranchal University Act, 2012 (2)Where the State Government fails to take any decision with respect to the approval of the Statutes within the period specified under sub- section (1) it shall be deemed to have been approved by the State Government.
