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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Kerala - Subsection

Section 36(4) in Mahatma Gandhi University Act 1985

(4)After any draft returned by the Syndicate under sub-section (3) has been further considered by the Academic Council together with any amendment suggested by the Syndicate it shall be again presented to the Syndicate with the report of the Academic Council thereon, and the Syndicate may then deal with the draft in any manner it thinks fit.