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

State of Karnataka - Subsection

Section 8(4) in Rajiv Gandhi University of Health Sciences Act, 1994

(4)Where the Syndicate does not, within the time limit fixed, take action to the satisfaction of the Government, the Government may, after considering any explanation furnished or representation made by the Syndicate issue such directions, as it may think fit and the University shall comply with such directions.