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[Cites 0, Cited by 1] [Section 36] [Entire Act]

State of Bihar - Subsection

Section 36(1) in Bihar Agricultural University Act, 2010

(1)Statutes under this Act shall be proposed by the Board and submitted to the Chancellor for his assent and shall be valid only after the assent is received and notified by the Vice-Chancellor. However Statutes in respect of Section 35(7) and (10) will require prior approval of the State Government.