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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Andhra Pradesh - Subsection

Section 28(4) in Jawaharlal Nehru Technological Universities Act, 2008

(4)The Council shall have power, by a resolution passed by a majority of not less than two-thirds of the members present at such meeting, to modify or cancel any such Ordinance and such Ordinance shall from the date of such resolution have effect in such modified form or shall stand cancelled, as the case may be.