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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Tamilnadu - Subsection

Section 58(2) in Tamil Nadu Dr. Ambedkar Law University Act, 1996

(2)The Syndicate may also, by an order in writing made in this behalf, remove any person from the membership of any authority of the University if he becomes of unsound mind or deaf-mute or has applied to be adjudicated, or has been adjudicated, as an insolvent.