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 31] [Entire Act] State of Uttarakhand - Subsection Section 31(4) in Uttarakhand Open University Act, 2005 (4)A new Statute or a Statute amending or repealing an existing Statute shall not be valid unless it has been assented to by the Chancellor in the light of observation if any made by him.
