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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Tamilnadu - Subsection

Section 31(1) in Madurai-Kamaraj University Act, 1965

(1)The Senate may of its own motion take into consideration the draft of any statute:Provided that in any such case before a statute is passed affecting the powers or duties of any officer or authority, the opinion of the Syndicate and a report from the person or authority concerned shall have been taken into consideration by the Senate.