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[Cites 0, Cited by 0] [Section 14(3)] [Section 14] [Entire Act]

State of Tamilnadu - Subsection

Section 14(3)(c) in Tamil Nadu National Law School Act, 2012

(c)In any case where the inquiry discloses that penalty beyond the powers of the Registrar is called for, the Registrar shall, upon conclusion of the inquiry, make a report to the Vice-Chancellor along with his recommendations and the Vice-Chancellor shall pass such order as he deems fit: