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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Assam - Subsection

Section 22(3) in The Gauhati University Act, 1947

(3)Every draft or Statutes proposed by the Executive Council shall be submitted to the Court for considerations. Such draft shall be considered by the Court at its next meeting. The Court may pass the Statutes or may amend it or may return the Statute or may amend it or may return the Statute to the Executive Council for reconsideration.