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[Cites 0, Cited by 0] [Section 15(5)] [Section 15] [Entire Act]

State of Rajasthan - Subsection

Section 15(5)(ii) in Haridev Joshi University of Journalism and Mass Communication, Jaipur Act, 2019

(ii)After examining the note of dissent reported under sub-clause (i), the Chancellor or the officer authorized in this behalf by him, may make such interim or final order as he thinks fit, which shall be binding on the University: