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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Assam - Subsection

Section 22(2) in The Gauhati University Act, 1947

(2)The draft Statutes or draft amendments to Statutes may be approved or amended or rejected by the Court in the manner hereinafter provided :Provided that no draft Statutes or draft amendments to Statutes with financial implications shall be amended without further reference to the Executive Council.