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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Bihar - Subsection

Section 12(2) in The Nalanda Open University Act, 1995

(2)Unless a notice stating the specific grounds no order under sub-section (1) shall be passed on which such action is proposed has been served and a reasonable opportunity to show cause against the proposed order has been given to the Vice-Chancellor.