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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(2) in Rajasthan Non-Government Educational Institutions Act, 1989

(2)On hearing an appeal preferred under sub-section (1), the said authority may, after giving the appellant a reasonable, opportunity of being heard, confirm, modify or reverse the order appealed against and his decision thereon shall be final.