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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Haryana - Subsection

Section 10(7) in Bhagat Phool Singh Mahila Vishwavidyalaya Khanpur Kalan Act, 2006

(7)Where any inspection or inquiry has been caused to be made by the Chancellor, the University shall be entitled to appoint a representative who shall have the right to be present and to be heard at such inspection or inquiry.