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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(2) in The Rajasthan University of Health Sciences Act, 2005

(2)Where the State Government decides to cause an inspection or inquiry to be made under sub-section (1), it shall inform the University of the same through the Registrar, and any person nominated by the Vice-chancellor may be present at such inspection or inquiiy as representative of the University and he shall have the right to be heard as such.