(3)[ Where the Senate has passed the draft of any Statutes, it shall be submitted to the Chancellor who shall declare that he assents thereto as passed by the Senate or with such amendments as he deems proper:] [Substituted by Act 67 of 1982.]Provided that the Chancellor may, as soon as possible, after the presentation to him of the draft of the Statute so passed for assent, return the draft together with a message requesting that the Senate will reconsider the draft and when the draft is so returned, the Senate shall re-consider the draft accordingly and if the draft is passed again by the Senate with or without any amendment and is presented to the Chancellor for assent, the Chancellor shall declare either that1 [he assents thereto with such amendments as he deems proper] or that he withholds assent therefrom.[Omitted by Act 67 of 1982.]
