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

State of Jharkhand - Subsection

Section 14(2) in Ramchandra Chandravansi University Act, 2018

(2)No orders under sub –section (1) shall be passed unless a notice stating the specific grounds on which such action is proposed , has been served and a reasonable opportunity to show cause against the proposed order has been given to the Vice Chancellor.