Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 3] [Section 49] [Entire Act] Bombay Presidency - Subsection Section 49(2) in The Bombay University Act, 1974 (2)A motion for withdrawal or modification of such rights shall be initiated only in the Executive Council, and the member who intends to move such motion shall give notice of it and state in writing the grounds on which it is made.
