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

State of Tamilnadu - Subsection

Section 31(3) in Tamil Nadu Dr. M.G.R. Medical University (Chennai) Act, 1987

(3)The Planning Board shall, in addition to all other powers vested in it by this Act, have the right to advise the Governing Council and the Standing Academic Board on any academic matter.