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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Chattisgarh - Subsection

Section 52(7) in Chhattisgarh Kamdhenu Vishwavidyalaya Adhiniyam, 2011

(7)If the Vishwavidyalaya does not comply with such direction within such time as may be fixed in that behalf by the Chancellor, the Chancellor shall have power to appoint any person or body to comply with such direction and make such order as may be necessary for the expenses thereof.