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[Cites 0, Cited by 4] [Section 26] [Entire Act]

Union of India - Subsection

Section 26(3) in The National Institutes of Technology, Science Education and Research, 2007

(3)Every new Statute or addition to the Statutes or any amendment or repeal of statutes shall require the previous approval of the VISitor who may grant assent or withhold assent or remit it to the Board for consideration.