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

State of Gujarat - Subsection

Section 52(4) in Kamdhenu University Act, 2009

(4)On receipt of the representation or on the expiry of the period referral to in sub-section (3). the Board, after considering the notice of motion, statement and representation and after such inspection by any competent person or persons authorised by the Board in -his behalf and after such further inquiry as may appear to it to be necessary, and after consulting the Academic Council, may, by a resolution, withdraw or suspend recognition.