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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Madhya Pradesh - Subsection

Section 67(3) in The M.P. Vishwavidyalaya Adhiniyam, 1973

(3)The Tribunal shall after giving the accused registered graduate or member, as the case may be, an opportunity of being heard and examining such evidence as may be necessary, record its finding and forward it to the Kuladhipati.