Section 4(2)(a) in The University of Kota Act, 2003

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State of Rajasthan - Subsection

Section 4(2)(a) in The University of Kota Act, 2003

(a)require any institute, institution or college within the territorial limits of the University to terminate, with effect from such date as may be specified in the order, its association with, or its admission to the privileges of any other University incorporated by law to such extent as may be considered necessary and proper, or

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State of Rajasthan - Subsection

Section 4(2)(a) in The University of Kota Act, 2003