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[Cites 0, Cited by 1] [Section 48] [Entire Act]

State of Karnataka - Subsection

Section 48(6) in Rajiv Gandhi University of Health Sciences Act, 1994

(6)The Registrar shall submit the proposal and all proceedings, if any, of the Academic Council, the Syndicate and the Senate relating thereto to the Government which after such inquiry, if any, as may appear to it to be necessary, shall make, their recommendations to the University which shall thereafter make such order, as it deems fit.