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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Chattisgarh - Subsection

Section 27(2) in The Indira Gandhi Krishi Vishwavidyalaya (C.G.) Adhiniyam, 1987

(2)A meeting of the Board fixed by the Vice-Chancellor under subsection (1) shall not be cancelled or postponed by the Vice-Chancellor, but the Chancellor may, for sufficient cause, postpone the meeting to any date not later than fifteen days from the date originally fixed by the Vice-Chancellor.