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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 8(11) in Arunachal Pradesh University Act, 2012

(11)Without prejudice to the foregoing provisions of this section, the Chancellor may, by order in writing, annul any proceedings of the University which is not in conformity with this Act, the Statutes or Ordinances.