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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Gujarat - Subsection

Section 9(5) in Gujarat Organic Agricultural University Act, 2017

(5)The Chancellor may, where such action has not been taken by the University to the satisfaction of the Chancellor within the time limit fixed and after considering any explanation furnished or representation made by the University, issue such directions as he may think fit and the University shall comply with such directions.