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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Gujarat - Subsection

Section 35(4) in Children's University Act, 2009

(4)The Executive Council shall not have the power to amend any draft proposed by the Academic Council under sub-section (3) but may approve the draft Ordinances or cither reject or return it to the Academic Council for reconsideration, in whole or in part, together with any amendments which the Executive Council may suggest.