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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of Andhra Pradesh - Subsection

Section 19(2)(b) in Sri Venkatesware Institute of Medical Science University Act, 1995

(b)he shalt bound to place before the Governing Council and the Executive Board and authorities of the Institute ail such information as may be necessary for the transaction of their business ;