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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Gujarat - Subsection

Section 24(3) in The Centre for Environmental Planning and Technology University Act, 2005

(3)The accounts of the University certified by the auditor or the firm so appointed or any other person authorised in this behalf together with the audit report thereon shall be placed before the Board and the Board may issue such instructions to such authority of the University in respect thereof as it deems fit and the authority shall comply with such instructions.