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[Cites 0, Cited by 0] [Section 8(6)] [Section 8] [Entire Act]

State of Jharkhand - Subsection

Section 8(6)(ii) in Jharkhand Raksha Shakti University Act, 2016

(ii)Any person aggrieved by such order of the Chancellor may file representation to the Chancellor, who on consideration of the said representation, shall have the power to affirm, modify or rescind his earlier order and pass such other order or orders which he may deem fit and proper.