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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Rajasthan - Subsection

Section 19(5) in Rajasthan Agriculture University, Bikaner Act, 1987

(5)The Vice-Chancellor may on being satisfied that any action taken or order made by any Authority is not in the interests of the University or beyond the dowers of such Authority, require the Authority to review its action or order.