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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Rajasthan - Subsection

Section 9(4) in The Rajasthan Maharana Pratap University of Agriculture and Technology, Udaipur Act, 2000

(4)The University shall, within the time limit so fixed, report to the Chancellor the action which has been taken or is proposed to be taken on the advice tendered by the Chancellor.