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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Rajasthan - Subsection

Section 49(2) in Dr. Sarvepalli Radhakrishnan Rajasthan Ayurved University, Jodhpur Act, 2002

(2)No action under this section shall be taken unless the person concerned is given an opportunity of being heard in his defence in the manner prescribed by the Statutes.