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State of Arunachal Pradesh - Section

Section 26 in Indira Gandhi Technological and The Medical Sciences University Act, 2012

26. Power to amend Schedule.

(1)The Governing Council may, with the previous approval of the Chancellor and the State Government, by notification amend either prospectively or retrospectively the Schedule.
(2)A copy of the Notification made under sub-section (1) shall be laid before the legislature as soon as may be, after it is made