Section 52(4) in Sree Sankaracharya University of Sanskrit Act, 1994
(4)[ On receipt of the annual report under sub-section (3), the Government shall, immediately, cause the same, with such comments and observations as are considered necessary, to be laid on the table of the legislative Assembly, if it is in session, and if it is not in session, in the next immediately following such receipt.] [Substituted by Act No. 1 of 2005.]
