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

State of Rajasthan - Subsection

Section 19(6) in Rajasthan Agriculture University, Bikaner Act, 1987

(6)Where the Authority, on being required under sub-section (5) refuses or fails to review its action or order within sixty days of the date on which the Vice-Chancellor has so required, the matter may be referred to the Chancellor whose decision thereon shall be final.