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

State of Telangana - Subsection

Section 8(3) in Telangana Universities Act, 1991

(3)The [Executive Council] [Throughout the Act for the words 'Board of Management' the words 'Executive Council' substituted by Act No.13 of 1995.] shall, within such time as the Government may fix report to them through the Vice-Chancellor the action which has been taken or is proposed to be taken on the advice tendered by them.