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

State of Karnataka - Subsection

Section 48(2) in University of Horticultural Sciences Act, 2009

(2)A motion for the withdrawal or the modification of such rights shall be initiated only in the meeting of the Board. Any member of the Board, including ex-officio member who intends to move such a motion shall give a notice of it in writing setting out the grounds on which such a motion is made.