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

State of Karnataka - Subsection

Section 8(2) in Rajiv Gandhi University of Health Sciences Act, 1994

(2)The Government shall forward to the Vice- Chancellor a copy of the inspection report for obtaining the views of the Syndicate thereon, and on receipt of such views, the Government may tender such advice as it may consider necessary and fix a time limit for action to be taken by the University.