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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Karnataka - Subsection

Section 11(2) in Karnataka Janapada Vishwavidyalaya Act, 2011

(2)The Chancellor shall communicate to the Syndicate of his views with reference to the results of such inspection or inquiry and may after ascertaining the opinion of the Syndicate thereon advice the University upon the action to be taken and fix a time limit for taking such action.