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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Uttar Pradesh - Subsection

Section 7(2) in Roorkee University Act 1947

(2)The [State Government] [Substituted by the A. O. 1950 for (Provincial Government ).] shall communicate to the Senate and the Syndicate its views on the results of any such inspection or inquiry, and shall after ascertaining the opinion of the Senate and the Syndicate thereon, issue such direction to the University as may be necessary.