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Union of India - Section

Section 34 in Aligarh Muslim University Act, 1920

34. Annual Report.-

The annual report of the University shall be prepared under the direction of the Executive Council, and shall be submitted to the Court on or before such date as may be prescribed by the Statutes, and shall be considered by the Court at its annual meeting.The Court may pass resolutions thereon and communicate the same to the Executive Council which shall take such action thereon as it thinks fit.