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[Cites 0, Cited by 0] [Section 47(2)] [Section 47] [Entire Act]

State of Assam - Subsection

Section 47(2)(c) in Krishnaguru Adhyatmik Visvavidyalaya Act, 2017

(c)every Statute passed by the court shall be submitted to the Chancellor who may give or withhold his consent or refer it back to the court for reconsideration;