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[Cites 0, Cited by 0] [Section 37B(6)] [Section 37B] [Entire Act]

State of Rajasthan - Subsection

Section 37B(6)(c) in The University of Rajputana (Second Amendment) Act, 1950

(c)Before taking the said motion into consideration, the Syndicate shall send a copy of the notice and written statement mentioned in clause (b) to the head of the institution concerned together with an intimation that any representation in writing submitted within a period specified in the intimation on behalf of the institution will be considered by the Syndicate: