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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Himachal Pradesh - Subsection

Section 10(2) in Atal Medical and Research University, Himachal Pradesh Act, 2017

(2)The Chancellor shall forward to the Vice-Chancellor a copy of the inspection report for obtaining the views of the Board of Management thereof, and on receipt of such views, the Chancellor may give such directions, as he considers necessary and fix a time limit for action to be taken by the University.