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[Cites 0, Cited by 0] [Section 41(4)] [Section 41] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 41(4)(b) in Kashmir and Jammu Universities Act, 1969

(b)If the University Council rejects the draft of a State proposed by the syndicate, the draft shall be submitted to the Chancellor who may refer it back to the University Council for further consideration.