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[Cites 0, Cited by 0] [Section 14(5)] [Section 14] [Entire Act]

State of Rajasthan - Subsection

Section 14(5)(ii) in Sardar Patel University of Police, Security and Criminal Justice, Jodhpur Act, 2012

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