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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 26(6) in Arunachal Pradesh University Act, 2012

(6)Notwithstanding anything contained in the foregoing sub-section, the Chancellor may make new or additional statutes or amend or repeal the Statutes referred to in subsection (1), during the period of three years immediately after the commencement of this Act.