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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of West Bengal - Subsection

Section 44(2) in The Kalyani University Act, 1981

(2)The State Government shall, in every such case of inspection or enquiry, give previous notice to the University, and, if the inspection or enquiry relates to such college or institution, both to the University and the college or the institution, as the case may be, of its intention to cause such inspection or enquiry.