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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Chattisgarh - Subsection

Section 17(2) in The Indira Gandhi Krishi Vishwavidyalaya (C.G.) Adhiniyam, 1987

(2)No order under sub-section (1) shall be passed unless the particulars of the grounds on which such action is proposed to he taken are communicated to the Vice-Chancellor and he is given reasonable opportunity of showing cause against the proposed order.