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[Cites 0, Cited by 0] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(6) in Aligarh Muslim University Act, 1920

(6)Every new Statute or addition to the Statutes or any amendment or repeal of a Statute shall require the previous approval of the Visitor who may sanction, disallow, or remit it for further consideration.] [ Substituted by Act 62 of 1951, s.20, for the former sub-section (2).]