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[Cites 0, Cited by 1] [Section 31] [Entire Act]

NCT Delhi - Subsection

Section 31(6) in Delhi University Act, 1922

(6)The Visitor may, at any time after an Ordinance has been considered by the Court, signify to the Executive Council his disallowance of such Ordinance, and from the date of receipt by the Executive Council of intimation of such disallowance such Ordinance shall cease to have effect.]