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[Cites 0, Cited by 0] [Section 31] [Entire Act]

NCT Delhi - Subsection

Section 31(2) in Delhi University Act, 1922

(2)The Executive Council shall not have power to amend any draft proposed by the Academic Council under the provisions of subsection (l) but may reject the proposal or return the draft to the Academic Council for reconsideration, either in whole or in part, together with any amendments which the Executive Council may suggest.