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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Uttar Pradesh - Subsection

Section 7(5) in The U.P. Krishi Evam Prodyogik Vishwavidyalaya Adhiniyam, 1958

(5)If the Board does hot, within a reasonable time, take action to the . satisfaction of the State Government, the State Government may, after considering any explanation furnished or representation made by the said Board, issue such directions as it may think fit and the Board shall bound to comply with such directions.