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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Madhya Pradesh - Subsection

Section 68(3) in The Rajiv Gandhi Proudyogiki Vishwavidyalaya Adhiniyam, 1998

(3)The Tribunal shall after giving the accused registered graduate or diploma holder or members, as the case may be, an opportunity of being heard and examining such evidence as may be necessary, record its findings and forward it to the Kuladhipati.