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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Tamilnadu - Subsection

Section 36(2) in The Bharathiar University Act, 1981

(2)All ordinances made by the Syndicate shall have effect from such date as it may direct, but every ordinances so made shall be submitted as soon as may be to the Chancellor and the Senate and shall be considered by the Senate at its next succeeding meeting.