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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Punjab - Subsection

Section 8(2) in Guru Angad Dev Veterinary and Animal Sciences University Act, 2005

(2)The Chancellor shall, in every case, give notice to the University of his intention to cause an inspection or inquiry to be made, and, on receipt of such notice, the University shall be entitled to appoint a representative, who shall have the right to be present, and be heard, at such inspection or inquiry.