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[Cites 0, Cited by 0] [Section 30] [Entire Act]

NCT Delhi - Subsection

Section 30(4) in THE DELHI SKILL AND ENTREPRENEURSHIP UNIVERSITY ACT, 2019

(4)A new Statute or a Statute amending or repealing an existing Statute shall not be valid unless it has receivedthe assent of the Chancellor, who will take into consideration the views of the concerned department while decidingthe matter.