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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Chattisgarh - Subsection

Section 53(3) in The Chhattisgarh Kushabhau Thakre Patrakarita Avam Jansanchar University Act, 2004

(3)The tribunal shall, after giving the accused member, as the case may be, an opportunity of being heard and examining such evidence as may be necessary, record its finding and forward it to the Kuladhipati.