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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Karnataka - Subsection

Section 47(3) in Rajiv Gandhi University of Health Sciences Act, 1994

(3)The Syndicate may call upon any college so inspected to take, within a specified period, such action as may appear to it to be necessary in respect of any of the matters referred to in sub-section (2) of section 45.