Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 36] [Entire Act]

Union of India - Subsection

Section 36(7) in The Jawaharlal Nehru University Act, 1966

(7)The Visitor may, within three months after the Ordinances has been considered by the Court, signify to the Executive Council his disallowance of the Ordinances and from the date of receipt by the Executive Council of intimation of such disallowance, the Ordinances shall case to have effect.