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[Cites 0, Cited by 2] [Section 38] [Entire Act]

Bombay Presidency - Subsection

Section 38(2) in The Bombay University Act, 1974

(2)The Senate may take into consideration the draft of a Statute either of its own motion or on a proposal by the Executive Council. In the case of a draft which is not prepared by the Executive Council, the Senate, before considering the same, shall obtain the opinion of the Executive Council :Provided that, if the Executive Council fails to submit its opinion within three months from the date it receives the draft, the Senate may proceed to take the draft into consideration.