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[Cites 0, Cited by 0] [Section 37B(6)] [Section 37B] [Entire Act]

State of Rajasthan - Subsection

Section 37B(6)(a) in The University of Rajputana (Second Amendment) Act, 1950

(a)The rights conferred on an institution by approval may be withdrawn or suspended for any period if it has failed to observe any of the conditions of approval or is conducted in a manner which is prejudicial to the interests of Education or is in contravention of such provisions of this Act, the Statutes, Ordinances or Regulations as are applicable to it as an approved institution.