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

State of Tamilnadu - Subsection

Section 31(4) in The Anna University Act, 1978

(4)The Syndicate 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 be of no effect, as the case may be.