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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Himachal Pradesh - Subsection

Section 35(4) in Himachal Pradesh Technical University Act, 2014

(4)The Board shall have power by resolution to modify or cancel any such Ordinance and such Ordinance shall, from the date of such resolution, stand modified accordingly or cancelled, as the case may be.