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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Jharkhand - Subsection

Section 8(vi) in Jharkhand University of Technology Act, 2011

(vi)The Chancellor may, either suo moto or on a reference made to him by the Vice-Chancellor under the provisions of this Act or by the Government, by order in writing, annul any proceeding of any of the authorities of the University which is not in conformity with this Act, the Rules or any other Law for the time being in force.