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[Cites 0, Cited by 0] [Section 53(3)] [Section 53] [Entire Act]

State of Bihar - Subsection

Section 53(3)(i) in Patna University Act, 1976

(i)Within six months of the receipt of the auditor's report under sub-section (2) the Senate shall appoint an ad-hoc Committee consisting of the Examiner of Local Accounts, Bihar, and eight such members of the Senate as are not members of the Syndicate.