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

State of Andhra Pradesh - Subsection

Section 52(4) in Dr. Abdul Haq Urdu University Act, 2016

(4)The Chancellor shall inform the Executive Council about his objection to the Ordinances referred to in sub-section(3) above and may, after receiving the comments of the University, either withdraw the order suspending the Ordinances or disallow the Ordinances, and his decision shall be final.