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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Himachal Pradesh - Subsection

Section 32(4) in Himachal Pradesh Technical University Act, 2014

(4)The State Government may, after considering the report referred to in sub-section (3), advise the University or such College or Institution, as the case may be, to take such further action in the matter concerned as may be specified in that behalf by the State Government.Chapter - VI Statutes, Ordinances and Regulations