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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Chattisgarh - Subsection

Section 10(3) in The Indira Gandhi Krishi Vishwavidyalaya (C.G.) Adhiniyam, 1987

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