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State of Tamilnadu - Section

Section 58 in Alagappa University Act, 1985

58. Power to obtain information.

- Notwithstanding anything contained in this Act or any other law for the time being in force, the Government may, by order in writing, call for any information from the University on any matter relating to the affairs of die University and the University shall, if such information is available with it, furnish the Government with such information within a reasonable period:Provided that in the case information which the University considers confidential, the University may place the same before the Chancellor and the Pro-Chancellor.