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

State of Gujarat - Subsection

Section 9(5) in Kamdhenu University Act, 2009

(5)Where the University does not take action to the satisfaction of the Chancellor within the time limit fixed, the Chancellor may, after considering any explanation furnished or representation made by the University; issue such directions as he thinks fit and the University shall comply with such directions.