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[Cites 0, Cited by 2] [Section 39] [Entire Act]

State of Tamilnadu - Subsection

Section 39(2) in Tamil Nadu Private Colleges (Regulation) Act, 1976

(2)On receipt of any such appeal, the appellate authority shall, after-
(i)giving the parties an opportunity of making their representations,
(ii)making, if necessary, such inquiry as it deems fit, and
(iii)considering all the circumstances of the case, make such order as it deems just and equitable.