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[Cites 0, Cited by 0] [Section 16(5)] [Section 16] [Entire Act]

State of Rajasthan - Subsection

Section 16(5)(ii) in The National Law University, Jodhpur Act, 1999

(ii)The General Council shall have power by resolution passed by a majority of not less than two-thirds of the members present and voting, to cancel any Ordinance made by the Executive Council and such Ordinance shall, from the date of such resolution, be void.