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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 39(2) in Himalayan University, Itanagar (Arunachal Pradesh) Act, 2012

(2)The State Government shall communicate to the University its recommendations in regard to the result of such inspection for corrective action. The University shall adopt such corrective measures and make efforts so as to ensure the compliance of the recommendations.