Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 23A] [Entire Act] State of Himachal Pradesh - Subsection Section 23A(8) in Himachal Pradesh University Act, 1970 (8)When the Vice-Chancellor is satisfied that it is not expedient to hold such an enquiry his decision shall be final.
