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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Karnataka - Subsection

Section 57(2) in The Karnataka State Rural Development and Panchayat Raj University Act, 2016

(2)The Executive Council shall not have power to amend the draft of any Ordinances proposed by the Academic Council but it may reject the proposal or return the draft to the Academic Council for reconsideration, either in whole or in part together with such amendments as the Executive Council may suggest.