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

State of Andhra Pradesh - Subsection

Section 40(2) in Jawaharlal Nehru Technological Universities Act, 2008

(2)The Chancellor may, on receipt of the report of the said committee, made under sub-section (1), 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.