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[Cites 0, Cited by 0] [Section 41(4)] [Section 41] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 41(4)(a) in Kashmir and Jammu Universities Act, 1969

(a)When the University Council has passed a Statute, it shall be submitted to the Chancellor who may assent to it or may withhold his assent or may refer it back to the University Council for further consideration.