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[Cites 0, Cited by 0] [Section 13(5)] [Section 13] [Entire Act]

State of Rajasthan - Subsection

Section 13(5)(ii) in Shekhawati University, Sikar Act, 2012

(ii)After examining the note of dissent reported under subclause (i), the Chancellor or the officer authorized in this behalf by him or her, may make such interim or final order as he or she thinks fit, which shall be binding on the University: