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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Telangana - Subsection

Section 52(2) in Kaloji Narayana Rao University of Health Sciences Act, 1986

(2)All notifications made under sub-section (1) shall as soon as may be after they are made, be placed on the table of the Legislature of the State and shall be subject to such modifications by way of amendments or repeal as the Legislature may make either in the same session or in the next session.