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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Andhra Pradesh - Subsection

Section 8(8) in Damodaram Sanjivayya National Law University Act, 2008

(8)Where the University does not take action to the satisfaction of the Chancellor within the time limit fixed by him, he may after considering any explanation furnished or representation made by the University, issue such direction as he may think fit and the University shall comply with such direction.