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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Rajasthan - Subsection

Section 13(3) in The University of Kota Act, 2003

(3)The Registrar shall be responsible for the custody of the records and the common seal of the University. He shall be ex-officio secretary of the Board of Management and Academic Council. He shall place before it all such information as may be necessary for the transaction of its business. He shall receive applications for entrance to the University and shall keep a permanent record of all syllabi, curricula and such other informations as may be deemed necessary.