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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Karnataka - Subsection

Section 53(2) in Universities of Agricultural Sciences Act, 2009

(2)Statutes under this Act shall be proposed by the Board and submitted to the Chancellor through the Government for his assent and shall be given effect to only after the assent of the Chancellor and after its publication in the Official Gazette.