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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Chattisgarh - Subsection

Section 14(5) in Chhattisgarh Private Universities (Establishment and Operation) Rules, 2005

(5)As from the date specified in the order under sub-section (4), Chairman or Member shall be deemed to have relinquished the office and the office of the Chairman or Member shall fall vacant.