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[Cites 0, Cited by 2] [Section 8] [Entire Act]

State of Karnataka - Subsection

Section 8(8) in Karnataka State Open University Act, 1992

(8)Where the Board of Management does not within a reasonable time, take action to the satisfaction of the Chancellor, the Chancellor may, after considering any explanation 9 furnished or representation made by the Board of Management, issue such directions as he may think fit and the Board of Management shall be bound to comply with such directions.