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[Cites 0, Cited by 0] [Section 13(4)] [Section 13] [Entire Act]

State of Tamilnadu - Subsection

Section 13(4)(a) in Periyar University Act, 1997

(a)The Vice-Chancellor shall have power to take action of any mutter and shall by order take such action as he may deem necessary but shall, as soon as may be, thereafter report the action taken to the officer or authority or body who or which would have ordinarily dealt with the matter: