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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Punjab - Subsection

Section 27(2) in Maharaja Bhupinder Singh Punjab Sports University Act, 2019

(2)The first Ordinances shall be made by the Vice- Chancellor with the previous approval of the Government and the Ordinances so made may be repealed, amended or substituted at any time by the Executive Council in the manner prescribed by the Statutes.