Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 38A] [Entire Act] Union of India - Subsection Section 38A(2) in The Visva-Bharati Act, 1951 (2)Where any order of suspension is made under sub-section (1), the circumstances in which such order has been made shall be reported forthwith to the Karma-Samiti (Executive Council).
