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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Uttar Pradesh - Subsection

Section 41(3) in Atal Bihari Vajpayee Medical University, Uttar Pradesh Act, 2018

(3)The Executive Council shall not have power to amend any draft proposed by the Academic Council under sub-section (2) but may reject it or return to the Academic Council for reconsideration either in whole or in part together with any amendments which the Executive Council may suggest.