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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Jharkhand - Subsection

Section 43(ii) in Jharkhand University of Technology Act, 2011

(ii)The Chancellor may on receipt of the report of the said committee made under sub-section (i) take such action and issue such directions as he considers necessary in respect of any matter dealt within the said report and the University shall be bound to comply with such directions.