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[Cites 0, Cited by 0] [Section 23A] [Entire Act]

State of Himachal Pradesh - Subsection

Section 23A(7) in Himachal Pradesh University Act, 1970

(7)If the Principal of a College or Head of the Department or Institution or person to whom powers are delegated under Clause (2) is satisfied that for some reasons to be recorded in writing, it is not reasonably practical to hold such an enquiry, he may so advice the Vice-Chancellor accordingly.