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State of Uttar Pradesh - Section

Section 30 in Sanskriti University, Chhata, Mathura, Uttar Pradesh Act, 2016

30. Annual Report.

(1)The Annual Report to the University shall be prepared under the direction of the Executive Council and shall be submitted to the Court on or after such date as may be prescribed and the Court shall consider the report in its annual meeting;
(2)The Court shall submit the Annual Report to the Chancellor along with its comments, if any.