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[Cites 0, Cited by 0] [Section 20(7)] [Section 20] [Entire Act]

NCT Delhi - Subsection

Section 20(7)(g) in National Law University Delhi Act, 2007

(g)if, in his opinion, any emergency has arisen which requires that immediate action be taken, he shall take such action as he may deem fit and shall report the same for confirmation in the next meeting of the authority which , in the ordinary course, would have dealt with the matter.