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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Telangana - Subsection

Section 51(2) in Potti Sreeramulu Telugu University Act, 1985

(2)All notifications made under sub-section (1) shall, as soon as may be after they are made, be placed on the table of Legislature of the State and shall be subject to such modifications by way of amendments or repeal as the Legislature, may make either in the same session or in the next session.