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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Assam - Subsection

Section 24(2) in The Gauhati University Act, 1947

(2)The Executive Council shall not have power to amend any draft proposed by the Academic Council under the provisions of sub-section (1) but may reject it or return it to the Academic Council for reconsideration either in whole or in part, together with any amendment which the Executive Council may suggest.