Section 75(2)(b) in The Tripura University Act, 2006

[Cites 0, Cited by 0] [Section 75(2)] [Section 75] [Entire Act]

Union of India - Subsection

Section 75(2)(b) in The Tripura University Act, 2006

(b)if a Bill as aforesaid is so introduced, when such Bill,-

(i)becomes law whether with or without modifications, or

(ii)is rejected by the Legislative Assembly, except as respects things done or omitted to be done before the notification so ceases to have effect: