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

State of Andhra Pradesh - Subsection

Section 8(5) in Dr. Abdul Haq Urdu University Act, 2016

(5)The Government may, where action has not been taken by the University, within the time fixed, to its satisfaction, and after considering any explanation furnished or representation made by the Executive Council, issue such directions as it may deem fit and the University shall comply with such directions.