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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Tamilnadu - Subsection

Section 39(3) in Tamil Nadu Dr. Ambedkar Law University Act, 1996

(3)The Syndicate may consider the draft proposed by the Academic Senate or the Vice-Chancellor under sub-section (2), and may either, pass the draft or reject or return it with or without amendments to the Academic Senate or the Vice-Chancellor, as the case may be, for reconsideration.