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[Cites 0, Cited by 0] [Section 4(6)] [Section 4] [Entire Act]

NCT Delhi - Subsection

Section 4(6)(iii) in The Delhi Pharmaceutical Sciences and Research University - Delhi Statutes, 2017

(iii)The Vice-Chancellor shall be entitled to such terminal benefits and allowances as may be fixed by the Board of Governors with the approval of the Chancellor from time to time.