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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Andhra Pradesh - Subsection

Section 28(4) in Sri Venkatesware Institute of Medical Science University Act, 1995

(4)The accounts of the Institute certified by the person so appointed or any other person so authorised in this behalf together with the audit report thereon shall be forwarded mutually to the Government and she Government may issue such instructions to the Institute in respect thereof as they deem fit and the Institute shall comply with such instructions.