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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Assam - Subsection

Section 16(3) in Assam Science & Technology University Act, 2009

(3)The Vice-Chancellor may whenever he thinks tit, and shall, upon requisition in writing signed by not less than one-third of the members of the Court, convene a special meeting of the Court.