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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Nagaland - Subsection

Section 29(2) in The Nagaland University Act, 1989

(2)The first Ordinance shall be made by the Vice-Chancellor with the previous approval of the Central Government and the Ordinance so made may be amended, repealed or added to at any time by the Executive Council in the manner prescribed by the Statutes.