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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Punjab - Subsection

Section 27(5) in The Adesh University Act, 2012

(5)The University shall, with the approval of the Governing Body, communicate its concurrence to the regulations as approved by the State Government, and, if it desires not to give effect to any or all of the modifications made by the State Government, it may give reasons therefor.