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[Cites 0, Cited by 1] [Section 52] [Entire Act]

State of Uttar Pradesh - Subsection

Section 52(4) in Uttar Pradesh State Universities Act, 1973

(4)The Executive Council shall not have power to amend any draft proposed by the Academic Council under sub-section (3) 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.