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[Cites 0, Cited by 0] [Section 15(27)] [Section 15] [Entire Act]

State of Rajasthan - Subsection

Section 15(27)(b) in First Statutes of the University of Udaipur

(b)to postpone with the prior consent obtained by a resolution of l/3rd of the members of the Board, and if there be no Board, by the consent of the Chancellor, the dates fixed in the programme for transaction of business connected with election at any intermediate stage.