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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Himachal Pradesh - Subsection

Section 8(3) in Himachal Pradesh Universities of Agriculture, Horticulture and Forestry Act, 1986

(3)The Chancellor shall, communicate to the University the result of such inspection or inquiry and may, after ascertaining its opinion thereon, advise the University upon the action to be taken and fix a time-limit for taking such action.