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[Cites 0, Cited by 0] [Section 29(4)] [Section 29] [Entire Act]

Union of India - Subsection

Section 29(4)(i) in Aligarh Muslim University Act, 1920

(i)All Ordinances made by the Executive Council shall be submitted, as soon as may be, to the Visitor and the Court, and shall be considered by the Court at its next meeting and the Court shall have power, by a resolution passed by a majority of not less than two-thirds of the members voting, to cancel any Ordinance made by the Executive Council, and such Ordinance shall, from the date of such l resolution, cease to have effect.