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[Cites 0, Cited by 1] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(3) in The Jamia Millia Islamia Act, 1988

(3)Every new Statute or addition to the Statutes or any amendment or repeal of a Statute shall require the assent of the Visitor who may assent thereto or withhold assent or remit to the Majlis-i-Muntazimah (Executive Council) for consideration.