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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Bihar - Subsection

Section 31(3) in Bihar Private Universities Act, 2013

(3)The Statutes made under sub-section (2) shall be sent to the State Government and the State Government may approve the mas such or, if it considers necessary, give suggestions for modifications in them within two months from the date of receipt of the Statutes: