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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Karnataka - Subsection

Section 9(7) in University of Horticultural Sciences Act, 2009

(7)The Government may, where action has not been taken by the University to its satisfaction within the time limit fixed and after considering any explanation furnished or representation made by the University, issue such directions as the Government may think fit and the University shall comply with such directions.