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

State of Punjab - Subsection

Section 10(3) in The Lovely Professional University Act, 2005

(3)The Chancellor may amend or revoke any decision taken by any authority or officers of the University, and may exercise his powers either suo moto or otherwise to do all necessary things to facilitate the smooth functioning of the University.