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

State of Andhra Pradesh - Subsection

Section 8(2) in Sri Venkatesware Institute of Medical Science University Act, 1995

(2)The [Chairman-cum-Chancellor] [Substituted 'Chairman' by Act No. 9 of 2013, dated 5.7.2013.] shall after every three years, cause to be reviewed the progress of the Institute, in such manner as he thinks fit.