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[Cites 0, Cited by 3] [Section 50] [Entire Act]

State of Uttar Pradesh - Subsection

Section 50(4) in Uttar Pradesh State Universities Act, 1973

(4)Every new Statute or addition to a Statute or any amendment or repeal of Statute shall be submitted to the Chancellor who may assent to it or withhold his assent therefrom or remit it to the Executive Council for further consideration.