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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Himachal Pradesh - Subsection

Section 56(1) in Atal Medical and Research University, Himachal Pradesh Act, 2017

(1)It shall be the duty of the Vice- Chancellor to make arrangement for constituting the authorities of the University other than the Board of Management within a period of six months from the date of commencement of this Act or within such longer period not exceeding one year, as the Government may, by notification, direct.