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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Telangana - Subsection

Section 39(2) in Jawaharlal Nehru Architecture and Fine Arts University Act, 2008

(2)The Chancellor may, on receipt of the report of the said committee, made under sub-section (1), take such action and issue such directions as he considers necessary in respect of any matter dealt with in the said report and the University shall be bound to comply with such directions.