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[Cites 0, Cited by 0] [Section 17(3)] [Section 17] [Entire Act]

State of Bihar - Subsection

Section 17(3)(c) in The Chanakya National Law University Act, 2006

(c)to consider the periodical statement of accounts and to review the finances of the University from time to time and to consider re-appropriation statements and audit reports and to make recommendations to the Executive Council;