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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Odisha - Subsection

Section 5(7) in Orissa Universities Act, 1989

(7)The concerned authority or authorities of such University or the Vice-Chancellor, as the case may be, shall report to the Chancellor such action, if any, as they have taken or purpose to take upon the result of such inspection or enquiry and such report shall be submitted to the Chancellor within the period fixed by him under subsection (6).