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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Punjab - Subsection

Section 14(3) in The Punjab State Council for Agricultural Education Act, 2017

(3)If, the Council fails within a reasonable time to take action on such reference to the satisfaction of the Government, it may after considering explanation submitted by the Council, issue such directions consistent with this Act, as the Government may consider necessary and the Council shall comply with such directions.