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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Telangana - Subsection

Section 9(2) in Kaloji Narayana Rao University of Health Sciences Act, 1986

(2)The Government shall forwarded to the Vice-Chancellor a copy of the inspection report or obtaining the views of the Executive Council and on receipt of such views, the Government may tender such advice as they consider necessary and fix a time limit for action to be taken by the University.