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

State of Arunachal Pradesh - Subsection

Section 8(6) in Arunachal Pradesh University Act, 2012

(6)Where any inspection of inquiry has been caused to be made by the Chancellor, the University or the Governing Body as the case may be shall be entitled to appoint a representative who shall have the right to be present and be heard at such inspection or inquiry.