Section 53(3) in The Calcutta University Act, 1979.
(3)[ An Ordinance passed by the Syndicate in the manner provided hereinbefore in this section shall be submitted to the Chancellor for assent and shall come into force on being assented to by the Chancellor and shall be reported to the Senate at its next succeeding meeting;] [Sub-section (3) substituted by W.B: Act 44 of 1980.]
