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

State of Chattisgarh - Subsection

Section 9(6) in Ayush and Health Sciences University of Chhattisgarh Act, 2008

(6)The Chancellor may-
(a)call for any record or information relating to the affairs of the university; and
(b)after reasons, to be recorded, refer any matter except a matter falling under Section 62, or reconsideration to any officer or authority of the university, which has previously considered such matter ;