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[Cites 0, Cited by 0] [Section 9(7)] [Section 9] [Entire Act]

State of Kerala - Subsection

Section 9(7)(v) in Kerala Veterinary and Animal Sciences University Act, 2010

(v)The Chancellor may, where action has not been taken by the Management Council or Board of Management to his satisfaction within the time limit fixed and after considering any explanation furnished for representation made by the Management Council or Board of Management, issue such direction as the Chancellor may think fit and the Management Council or Board of Management and other authority concerned shall comply with such directions;