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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Karnataka - Subsection

Section 54(5) in Sri Sathya Sai University for Human Excellence Act, 2018

(5)In the event of any material alteration in the Report of the Auditors, the State Government may issue directions to the University, to rectify the alterations and such directions shall be binding on the University.