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

State of Arunachal Pradesh - Subsection

Section 26(7) in Arunachal Pradesh University Act, 2012

(7)As per provisions of sub-section (6) of this section, on the expiry of the said period of three years, the Chancellor may make within one year from the date of such detailed Statutes, as he may consider necessary and such detailed statutes shall be laid before the Legislative Assembly of Arunachal Pradesh.