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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Kerala - Subsection

Section 48(3) in Sree Sankaracharya University of Sanskrit Act, 1994

(3)The Government shall communicate to the University the views of the Government with reference to the results of such inspection or enquiry 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.