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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Goa - Subsection

Section 8(5) in The Goa University Act, 1984

(5)Where any inspection or inquiry has been caused to be made by the [Chancellor] [Substituted by the amendment Act 3 of 2000], the University or college or institution, as the case may be, shall be entitled to appoint a representative who shall have the right to be present and to be heard at such inspection or inquiry.