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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Assam - Subsection

Section 11(2) in Krishnaguru Adhyatmik Visvavidyalaya Act, 2017

(2)The Chancellor shall in every such case give notice to the Executive Council of his intention to cause an inspection or enquiry to be made and the Executive Council shall be entitled to appoint a representative who shall have the right to be present and heard at such inspection or enquiry.