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[Cites 0, Cited by 0] [Section 8] [Entire Act]

NCT Delhi - Subsection

Section 8(8) in Indraprastha Institute of Information Technology Delhi Act, 2007

(8)Where the Board of Governors does not, within a reasonable time, take action to the satisfaction of the Chancellor, the Chancellor may issue such directions as he may think fit and the Board of Governors shall comply with such directions.