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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 8(10) in Arunachal Pradesh University Act, 2012

(10)Where the Executive Council or the Governing Body does not within any reasonable time take action to satisfaction of the Chancellor, the Chancellor may, after considering any explanation furnished or representation made by the Executive Council or Management issue such directions as he may think fit and the Executive Council or Management as the case may be, shall comply with such directions.