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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Assam - Subsection

Section 8(3) in The Assam Agricultural University Act, 1968

(3)The Chancellor shall communicate to the University the views of the State Government with reference to the result of such inspection or inquiry, and may after ascertaining the opinion thereon of the University advise the University upon the action to be taken and fix a time limit for taking such action.