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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Karnataka - Subsection

Section 41(6) in The Karnataka State Universities Act, 2000

(6)The State Government shall on receipt of the draft statute submit such draft statutes along with its comments and specific recommendation to the Chancellor within two months from the date of its receipt and the Chancellor may within two months of the date of receipt of the draft statute from the State Government assent or withhold his assent thereto or refer it to the Syndicate for further consideration.