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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Tamilnadu - Subsection

Section 49(1) in Tamil Nadu Dr. M.G.R. Medical University (Chennai) Act, 1987

(1)It shall be the duty of the Vice-Chancellor to make arrangements for constituting the Senate, the Governing Counsel and the Standing Academic Board and such other authorities of the University within 2 years from the notified date.