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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Tamilnadu - Subsection

Section 7(6) in Tamil Nadu Agricultural University Act, 1971

(6)If the University does not take action within the time limit fixed or if the action taken by the University is in the opinion of the Government not satisfactory, the Government may, after considering any explanation offered or representation made by the University, issue such direction as they may deem fit and the University shall comply with such direction.