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[Cites 0, Cited by 0] [Section 32(2)] [Section 32] [Entire Act]

State of Assam - Subsection

Section 32(2)(vii) in The Bodoland University Act, 2009

(vii)the procedure to be followed in inspections or investigations or caused to be made by the Executive Council into the affairs of Colleges, institutions and other bodies, whether constituent, recognized or affiliated, and the manner in which the Executive Council is to exercise its general control and supervise over them.