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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Himachal Pradesh - Subsection

Section 52(3) in Himachal Pradesh Universities of Agriculture, Horticulture and Forestry Act, 1986

(3)No order made under sub-section (1) shall be called into question in any court of law on the ground that no difficulty as is referred to in the said subsection existed or was required to be removed.