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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Himachal Pradesh - Subsection

Section 40(3) in Abhilashi University (Establishment And Regulation) Act, 2014

(3)If the University fails to comply with the recommendations made under sub-section (2) within a reasonable time, the Government or the Regulatory Commission, as the case may be, may give such directions as it may deem fit which shall be binding on the University.