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[Cites 0, Cited by 0] [Section 37B(6)] [Section 37B] [Entire Act]

State of Rajasthan - Subsection

Section 37B(6)(d) in The University of Rajputana (Second Amendment) Act, 1950

(d)On receipt of the representation or on the expiry of the period referred to in clause (c), the Syndicate, after considering the notice of motion, statement and representation, and after such inspection, if any, by any competent person or persons authorised by the Syndicate in this behalf, and such further inquiry, if any, as may appear to it to be necessary, shall decide whether the approval should be withdrawn or suspended, as the case may be: