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[Cites 0, Cited by 0] [Section 15(3)] [Section 15] [Entire Act]

State of Tamilnadu - Subsection

Section 15(3)(c) in Tamil Nadu Dr. Ambedkar Law University Act, 1996

(c)In any case where the inquiry discloses that the punishment beyond the powers of the Registrar is called for, the Registrar shall, upon conclusion of the inquiry, make a report to the Vice-Chancellor along with his recommendations and the Vice-Chancellor shall pass such order as he deems fit: