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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Gujarat - Subsection

Section 9(3) in Gujarat Organic Agricultural University Act, 2017

(3)The Chancellor shall communicate to the University with reference to the result of such inspection or inquiry, and may after ascertaining the opinion thereon of the Board, advise the University upon the action to be taken and fix a time limit for taking action.