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

State of Karnataka - Subsection

Section 8(3) in Rajiv Gandhi University of Health Sciences Act, 1994

(3)The Syndicate shall within the time limit so fixed by the Government report to the Government through the Vice- Chancellor the action which has been taken or is proposed to be taken on the advice by the Government.