Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 29] [Entire Act] State of Tamilnadu - Subsection Section 29(b) in Laws of the Bharathidasan University (b)When the amendment is of the first kind, the form in which it is proposed shall be-"That the words (mentioning them) be left out of the resolution".
