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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Karnataka - Subsection

Section 19(5) in The Institute Of Trans-Disciplinary Health Sciences And Technology Act, 2013

(5)The COO&R shall be responsible for the due custody of the records and the common seal of the Institute and shall be bound to place before the Chancellor, the Director or any other authority, all such information and documents as demanded.