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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of Andhra Pradesh - Subsection

Section 19(2)(c) in Sri Venkatesware Institute of Medical Science University Act, 1995

(c)he shall, subject to the control of the [Director-cum-Vice-Chancellor] [Substituted 'Director' by Act No. 9 of 2013, dated 5.7.2013.], conduct the examinations and make all other arrangements necessary therefor and be responsible for the due execution of all processes connected therewith ;