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

State of Uttar Pradesh - Subsection

Section 27(3) in Uttar Pradesh Rajarshi Tandon Open University Act, 1999

(3)Every new Statute or addition to a statute or any amendment or repeal of statute shall be submitted to the Chancellor, who may assent to it or withhold MS assent thereon or remit it to the Executive Council for further consideration.