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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Chattisgarh - Subsection

Section 40(3) in Ayush and Health Sciences University of Chhattisgarh Act, 2008

(3)On receipt of the explanation, if any, made by the institution in reply to the notice, and where no such reply is received, on the expiry of the period referred to in subsection (2), the Academic Council shall, after such inquiry, if any, as may appear it to be necessary, decide whether the recognition or approval should be withdrawn or as the case may be, suspended and make, an order accordingly.