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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Rajasthan - Subsection

Section 9(3) in The Rajasthan Maharana Pratap University of Agriculture and Technology, Udaipur Act, 2000

(3)The Chancellor shall communicate to the University (Board of Management) with reference to the result of such inspection or inquiry, and may after ascertaining the opinion thereon of the University advise the University upon the action to be taken and fix a time limit for taking such action.