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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Jharkhand - Subsection

Section 20(8) in The Jharkhand State Agricultural University Act, 2000

(8)The Chancellor shall communicate to the University the views of the State Government with reference to the result of such inspection or enquiry and may after ascertaining the opinion thereon of the University advise the University upon the action to be taken and fix a time limit for taking such action.