Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 9] [Entire Act] State of Himachal Pradesh - Subsection Section 9(5) in Himachal Pradesh University Act, 1970 (5)The Vice-Chancellor or the Management, as the case may be shall communicate to the Chancellor the action, if any taken or proposed to be taken upon the result of such inspection or inquiry.
