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 11(3)] [Section 11] [Entire Act]

State of Chattisgarh - Subsection

Section 11(3)(b) in Chhattisgarh Swami Vivekanand Technical University Adhiniyam, 2004

(b)after reasons, to be recorded, refer any matter except a matter falling under section 55, for reconsideration to any officer or authority of the University, which has previously considered such matter.