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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Rajasthan - Subsection

Section 41(3) in Dr. Sarvepalli Radhakrishnan Rajasthan Ayurved University, Jodhpur Act, 2002

(3)On receipt of the explanation, if any, made by the institution in reply to the notice, and where no such reply is received, on the expiry of the period referred to in sub-section (2), the Academic Council shall, after such inquiry, if any, as may appear to it to be necessary, decide whether the recognition or approval should be withdrawn or as the case may be, suspended and make an order accordingly.