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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Chattisgarh - Subsection

Section 41(5) in Chhattisgarh Kamdhenu Vishwavidyalaya Adhiniyam, 2011

(5)A statute passed by the Executive Council shall be submitted to the Chancellor who may assent thereto or withhold his assent and a statute passed by the Executive Council shall have no validity unless it has been assented to by the Chancellor.