Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 26] [Entire Act] State of Chattisgarh - Subsection Section 26(3) in Chhattisgarh Niji Kshetra Vishwavidyalaya (Sthapana Aur Viniyaman) Adhiniyam, 2001 (3)The Statutes made under sub-section (2) shall be sent to the State Government and the State Government may, if it considers necessary, give suggestions for modifications in it, within two months from the dare of receipt of the Statutes;
