Section 16(5)(ii) in The Hidayatullah National University of Law, Chhattisgarh Adhiniyam, 2003

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State of Chattisgarh - Subsection

Section 16(5)(ii) in The Hidayatullah National University of Law, Chhattisgarh Adhiniyam, 2003

(ii)The General Council shall have power by resolution passed by a majority of not less than two-thirds of the members present and voting, to cancel any ordinance made by the Executive Council and such ordinance shall, from the date of such resolution, be void.

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State of Chattisgarh - Subsection

Section 16(5)(ii) in The Hidayatullah National University of Law, Chhattisgarh Adhiniyam, 2003