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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Bihar - Subsection

Section 19(12) in Patna University Act, 1976

(12)Every person who has given to the satisfaction of the Chancellor, whether in one or more instalments, a sum of not less than one lakh rupees in cash or in the shape of property of the equivalent value to or for the purposes of the University or of a College:Representative members