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

State of Goa - Subsection

Section 8(8) in The Goa University Act, 1984

(8)The Executive Council or the college or institution, as the case may be, shall communicate through the Vice-Chancellor to the [Chancellor] [Substituted by the amendment Act 3 of 2000] such action, if any, as it proposes to take or has been taken upon the result of such inspection or inquiry.