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[Cites 0, Cited by 1] [Section 30] [Entire Act]

State of Rajasthan - Subsection

Section 30(2) in University of Rajasthan Act, 1946

(2)The Syndicate shall not have power to amend any draft proposed by the Academic Council under the provisions of sub-section (1), but may reject it or return it to the Academic Council for reconsideration either in whole or in part, together with any amendment which the Syndicate may suggest.