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

NCT Delhi - Subsection

Section 8(6) in The Delhi Pharmaceutical Sciences and Research University Act, 2008

(6)The Chancellor may address the Vice-Chancellor with reference to the result of such inspection or inquiry as is referred to in sub-section (2) and the Vice-Chancellor shall communicate to the Board-of Governors the views of the Chancellor with such advice as the Chancellor may be pleased to offer upon the action to be taken thereon.