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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Punjab - Subsection

Section 30(2) in Panjab University Act, 1947

(2)Before taking the said motion into consideration, the Syndicate shall send a copy of the notice and of the statement mentioned in Sub-Section (1) to the Head of the College concerned, together with an intimation that any representation in writing submitted within a specified period on behalf of the College, will be considered by the Syndicate.Provided that the period so specified may, if necessary, be extended by the Syndicate.