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[Cites 0, Cited by 0] [Section 18B] [Entire Act]

State of Uttar Pradesh - Subsection

Section 18B(10) in Uttar Pradesh State Universities Act, 1973

(10)The Chancellor may at any time suspend, modify or amend any decision of the Central Board of Studies on the ground that it does not fulfil the objectives set out in this section and may direct such Board to consider the matter afresh.