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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of West Bengal - Subsection

Section 19(4) in The West Bengal University of Technology Act, 2000

(4)All regulations made by the Executive Council shall be submitted, as soon as may be, to the Chancellor for approval, and shall come into force on and from such date as the Chancellor may direct, provided that the Chancellor may withhold assent to the regulations or remit the same to the Executive Council for reconsideration in the light of the observations, if any, made by him.