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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Madhya Pradesh - Subsection

Section 11(4) in The Jawahar Lal Nehru Krishi Vishwa Vidyalaya Act, 1963

(4)Where the Board does not, within a reasonable time, take action to the satisfaction of the Chancellor, the Chancellor may, after considering any explanation furnished or representation made by the Board issue such directions as he may think fit, and the Board shall comply therewith.