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[Cites 0, Cited by 0] [Section 12B] [Entire Act]

Union of India - Subsection

Section 12B(2) in Banaras Hindu University Act, 1915

(2)If any question arises as to whether a person is or had been subjected to any of the disqualifications mentioned in sub-section (1), the question shall be referred for the decision of the Visitor and his decision shall be final, and no suit or other proceeding shall lie in any Court of law against such decision.]