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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Tamilnadu - Subsection

Section 49(2) in Tamil Nadu Music and Fine Arts University Act, 2013

(2)The Syndicate may also by an order in writing made in this behalf remove any person from the membership of any authority of the University if he becomes of unsound mind or deaf-mute or has applied to be adjudicated or has been adjudicated an insolvent.