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[Cites 0, Cited by 0] [Section 23A] [Entire Act]

State of Himachal Pradesh - Subsection

Section 23A(10) in Himachal Pradesh University Act, 1970

(10)The Vice-Chancellor may in other cases of ragging order or direct any student or students to be expelled or be not for a stated period admitted to a course of study in College, departmental examination for one or more years or that the results of the student or students concerned in the examinations in which they appeared be cancelled.