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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Chattisgarh - Subsection

Section 9(5) in The Hidayatullah National University of Law, Chhattisgarh Adhiniyam, 2003

(5)Where the Executive Council does not, within reasonable time, take action to the satisfaction of the Visitor or the Chancellor, as the case may be, the Visitor or the Chancellor may, after considering explanation, if any, furnished or representation made by the Executive Council, issue such directions as he may think fit and the Executive Council shall comply with such directions.