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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Tamilnadu - Subsection

Section 36(3) in The Anna University of Technology, Tiruchirappalli Act, 2006

(3)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 such effect as the case may be.