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[Cites 0, Cited by 0] [Section 16(3)] [Section 16] [Entire Act]

State of Bihar - Subsection

Section 16(3)(b) in Patna University Act, 1976

(b)In case where the enquiry discloses that a punishment beyond the powers of the Registrar is called for the Registrar shall, upon conclusion of the enquiry, make a report to the Vice-Chancellor along with his recommendation for such actions as the Vice-Chancellor may deem fit;