Section 11(8)(b) in The Bombay University Act, 1974

[Cites 0, Cited by 0] [Section 11(8)] [Section 11] [Entire Act]

Bombay Presidency - Subsection

Section 11(8)(b) in The Bombay University Act, 1974

(b)refer it to the Chancellor as soon as possible, but not later than a week mentioning in his report the reasons as to why he thinks that the decision or resolution is not consistent with the provisions of the Act, Statutes, Ordinances or is not in the interest of the University; and

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Bombay Presidency - Subsection

Section 11(8)(b) in The Bombay University Act, 1974