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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Tamilnadu - Subsection

Section 60(2) in Tamil Nadu Dr. M.G.R. Medical University (Chennai) Act, 1987

(2)The Government shall communicate to the Governing Council their views with reference to the result of such inspection or inquiry and may, after ascertaining the opinion of the Governing Council thereon, advise the University upon the action to be taken and fix a time limit for taking such action.