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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(7) in University of Rajasthan Act, 1946

(7)The Chancellor, shall communicate to the Vice- Chancellor his or her views with reference to the results of such inspection or inquiry, and the Vice-Chancellor place the same before the Syndicate for communicating the views of the University, within the time fixed by the Chancellor.