Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Maharashtra - Subsection

Section 11(5) in The Dr. Babasaheb Ambedkar Technological University Act, 1989

(5)The Chancellor may, where action has not been taken by the University to his satisfaction, within the time-limit fixed, and after considering any explanation furnished or representation made by the University, issue such directions, as he may think fit and the University shall comply with such directions.