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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Haryana - Subsection

Section 38(1) in University of Heatlh Sciences, Karnal Act, 2016

(1)It shall be the duty of the first Vice-Chancellor to make arrangement for constituting interim Executive Council and other authorities of University within a period of six months from the date of commencement of this Act or such longer period not exceeding one year, as the Government may, by notification direct.