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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Uttar Pradesh - Subsection

Section 31(3) in Sanskriti University, Chhata, Mathura, Uttar Pradesh Act, 2016

(3)Any observations made by the Chancellor on the annual accounts shall be brought to the notice of the Court and the Executive Council and the observations, if any, shall after review by the Executive Council, be submitted to the Chancellor and shall be put in the public domain.