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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Tamilnadu - Subsection

Section 32(6) in Tamil Nadu Dr. Ambedkar Law University Act, 1996

(6)The financial estimates of the University prepared by the Finance Officer shall be laid before the Finance Committee for consideration and comments. The said estimates as modified by Finance Committee shall, then, be laid before the Syndicate for consideration. The Syndicate may approve finance estimates with such modifications as it deems fit.