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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Rajasthan - Subsection

Section 25(2) in Maharshi Dayanand Saraswati University Act, 1987

(2)The motion for the withdrawal or modification of such affiliation shall be initiated in the Board. Before taking the said motion into consideration, the Board shall send a notice mentioning the grounds of such motion, to the Principal of the College for submitting representation, if any, in writing for consideration within a period specified in the notice.