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[Cites 0, Cited by 0] [Section 20(4)] [Section 20] [Entire Act]

State of Mizoram - Subsection

Section 20(4)(c) in The Institute of Chartered Financial Analysts of India University (Mizoram) Act, 2006

(c)To review decisions of the other authorities of the University if they are not in conformity with the provisions of this Act, or the Statutes or the Rules;