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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Gujarat - Subsection

Section 21(3) in Dr. Babasaheb Ambedkar Open University Act, 1994

(3)Every new Statute or addition to the Statutes or any amendment or repeal thereof shall be presented to the Chancellor, who may assent thereto or withhold assent or remit to the Board of Management for reconsideration in the light of the observations if any made by him.