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

State of Rajasthan - Subsection

Section 8(4) in The Rajasthan University of Health Sciences Act, 2005

(4)The State Government shall address the Vice-chancellor with reference to the result of such inspection or inquiiy and the Vice-chancellor shall communicate to the Board, the views of the State Government with such advice as the State Government may offer upon the action to be taken thereon.