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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 8(5) in Arunachal Pradesh University Act, 2012

(5)After considering the representations, if any, made by the University or the Governing Body as the case may be, the Chancellor may cause to be made such inspection or inquiry as is referred to in sub-section-(2) of this Section.