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National Institute of Pharmaceutical Education and Research Act, 1998 11. Visitor (1) The President of India shall be the Visitor of the Institute. (2) The Visitor may appoint one or more persons to review the work and progress of the Institute and to hold inquiries into the affairs thereof and to report thereon in such manner as the Visitor may direct. (3) Upon receipt of any such report, the Visitor may take such action and issue such directions as he considers necessary in respect of any of the matters dealt with in the report and the Institute shall be bound to comply with such directions.    |
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