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

State of Himachal Pradesh - Subsection

Section 40(2) in Abhilashi University (Establishment And Regulation) Act, 2014

(2)The Government or the Regulatory Commission as the case may be, shall communicate to the University its recommendations in regard to the result of such assessment for corrective action and the University shall take such corrective measures as are necessary so as to ensure the compliance of the recommendations.