Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 10(3)] [Section 10] [Entire Act]

State of Bihar - Subsection

Section 10(3)(c) in Patna University Act, 1976

(c)Where the Syndicate and the Academic Council do not within a reasonable time, take action to the satisfaction of the Chancellor, the Chancellor may, after considering any explanation furnished or representation filed by [ x x x x ] [Omitted by Act 67 of 1982.] the Syndicate and the Academic Council, issue such direction as he may think fit, and the Syndicate and the Academic Council shall at once comply :