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

State of Andhra Pradesh - Subsection

Section 9(9) in Damodaram Sanjivayya National Law University Act, 2008

(9)Where, in the opinion of he Vice-Chancellor an emergency requires immediate action, he shall take such action as he deems necessary and shall report the action so taken for confirmation in the next meeting of the authority which in the ordinary course would have dealt with, with the matter.