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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Rajasthan - Subsection

Section 14(9) in Statutes of the Homoeopathy University, Jaipur, 2011

(9)Upon ratification by the Board of Management, any or all the actions or decisions taken by the Chairperson in exercise of his/her powers under clause (4) and (5) shall not be invalid merely for want of consultation/approval/ratification of any Authorities of the University.