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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Maharashtra - Subsection

Section 11(5) in The Maharashtra Animal and Fishery Sciences University Act, 1998

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