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[Cites 0, Cited by 0] [Section 3(5)] [Section 3] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 3(5)(ii) in Indira Gandhi Technological and The Medical Sciences University Act, 2012

(ii)The State Government, if it is of the view that there is a violation of the provisions of the Act or the statutes or ordinance made thereunder any issue such directions to the university as it may deem necessary.