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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Assam - Subsection

Section 62(2) in Rabindranath Tagore University Act, 2017

(2)Notwithstanding all that is contained in this Act, any difficulties or disputes encountered by the University shall be attended to by the Vice-Chancellor in order to provide solution(s), in consultation with the Chancellor if required.In all such matters the Vice-Chancellor's decision shall be final.