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

State of Tamilnadu - Subsection

Section 36(2) in Periyar University Act, 1997

(2)All ordinances made by the Syndicate shall have effect; from such date as it may direct, but every ordinance so made shall be submitted, as soon as may be, to the Chancellor and the Senate and shall be considered by the Senate at its next succeeding meeting.