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[Cites 0, Cited by 1] [Section 48] [Entire Act]

State of Karnataka - Subsection

Section 48(2) in Rajiv Gandhi University of Health Sciences Act, 1994

(2)A motion for the withdrawal or the modifications of such rights shall be initiated only in the Syndicate. The member of the Syndicate who intends to move such a motion shall give notice of it and shall state in writing the grounds on which it is made.