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State of Tamilnadu - Section

Section 54 in Tamil Nadu Dr. M.G.R. Medical University (Chennai) Act, 1987

54. Dispute as to election or nomination.

- If any question arises whether any person has been duly elected or nominated as, or is entitled to be, a member of any authority of the University or other body of the University, the question shall be referred to the Chancellor whose decision thereon shall be final.