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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Chattisgarh - Subsection

Section 63(3) in Chhattisgarh Swami Vivekanand Technical University Adhiniyam, 2004

(3)The Tribunal shall after giving such person or a member an opportunity of being heard and examining such evidence as may be necessary, record its findings and forward it to the Kuladhipati; and