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

NCT Delhi - Subsection

Section 8(6) in Indraprastha Institute of Information Technology Delhi Act, 2007

(6)The Chancellor may address the Director with reference to the result of such inspection or inquiry as is referred to in sub-section (3) and the Director shall communicate to the Board of Government the views of the Chancellor with such advice as the Chancellor may be pleased to offer upon the action to be taken thereon.