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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Chattisgarh - Subsection

Section 32(t) in Ayush and Health Sciences University of Chhattisgarh Act, 2008

(t)generally, all matters for which provision is, in the opinion of the Board of Management, necessary for the exercise of the powers conferred, or the discharge of the duties imposed, upon the university authorities by this Act or statutes;