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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Karnataka - Subsection

Section 48(3) in University of Horticultural Sciences Act, 2009

(3)Before taking the said motion into consideration, the Board shall send a copy of the said notice to the principal of the College concerned specifically intimating that any representation in writing on the motion shall be submitted by the College within a period to be specified in such intimation and the same will be considered by the Board.