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[Cites 0, Cited by 0] [Section 31(4)] [Section 31] [Entire Act]

State of Tamilnadu - Subsection

Section 31(4)(a) in Madurai-Kamaraj University Act, 1965

(a)affecting the status, powers or constitution of any authority of the University until such authority has been given an opportunity of expressing an opinion upon the proposal; any opinion so expressed shall be in writing and shall be considered by the Senate and shall be submitted to the Chancellor; or