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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Rajasthan - Subsection

Section 25(3) in Maharshi Dayanand Saraswati University Act, 1987

(3)On receipt of the representation, if any, the Board may, after considering the notice and representation and after such inspection by any competent person or Authority as may be deemed fit as also after considering the recommendations of the Academic Council thereon, withdraw or modify the privilege of affiliation from the date specified in the order.