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[Cites 0, Cited by 0] [Section 12(3)] [Section 12] [Entire Act]

State of Mizoram - Subsection

Section 12(3)(b) in The Institute of Chartered Financial Analysts of India University (Mizoram) Act, 2006

(b)On the basis of the information received by the Visitor, if he is satisfied that any order, proceeding, or decision taken by any authority of the University is not in conformity with the Act, Regulations, or Rules, he may issue such directions as he may deem fit in the interest of the University and the directions so issued shall be complied with by all concerned.