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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Gujarat - Subsection

Section 23(3) in Indian Institute of Public Health Gandhinagar Act, 2015

(3)The State Government may give directions as it may deem fit if the University fails to comply with the recommendations made under sub-section (2) above within reasonable time. The directions given by the State Government shall be immediately complied by the University.