Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 27(6)] [Section 27] [Entire Act]

State of Rajasthan - Subsection

Section 27(6)(ii) in Agriculture University, Jodhpur Act, 2013

(ii)After examining the note of dissent reported under sub-clause (i), the Chancellor or the officer authorized in this behalf by him, may make such interim or final order as he and it thinks fit, which shall be binding on the University.