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[Cites 0, Cited by 0] [Section 29(2)] [Section 29] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 29(2)(b) in The Jammu and Kashmir Shri Mata Vaishno Devi University Act, 1999

(b)No Ordinance shall be made-
(i)affecting the admission or enrolment of students or prescribing examinations to be recognised as equivalent to the University examinations, or
(ii)affecting the conditions, mode of appointment or duties of examiners or the conduct or standard of examination or any course of study, unless a draft of such Ordinance has been proposed by the Academic Council.