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[Cites 0, Cited by 0] [Section 16(3)] [Section 16] [Entire Act]

State of Karnataka - Subsection

Section 16(3)(viii) in The Institute Of Trans-Disciplinary Health Sciences And Technology Act, 2013

(viii)in the event of there being a conflict inter-se between the functionary or functionaries or body or bodies and any other functionary or body of the Institute, then the issue shall be referred to the Chancellor and the decision of the Chancellor in respect of the such issue shall be final and binding on the Institute.