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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(10) in University of Rajasthan Act, 1946

(10)If the University does not take action within the time limit fixed, or if the action taken by the University is, in the opinion of the Chancellor, not satisfactory, the Chancellor may, after considering any explanation offered or representation made by the University, issue such direction as he or she may deem fit and the University shall comply with such direction.