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[Cites 0, Cited by 0] [Section 44] [Entire Act]

Union of India - Subsection

Section 44(2) in The Jamia Millia Islamia Act, 1988

(2)No person shall be a member of the Association unless-
(i)he has paid such subscription and satisfies such conditions as may be prescribed by the Ordinances; and
(ii)he is a graduate of the Jamia Millia Islamia or the University.