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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Odisha - Subsection

Section 19(2) in Orissa Universities Act, 1989

(2)The Syndicate shall cause an inquiry into the defect of the college pointed out in the aforesaid proposal with due notice to the Governing Body of the college and shall allow a period of two month to the college to rectify the defect mentioned in the notice.