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

Union of India - Subsection

Section 9(10) in First Statutes of the Indian Institute of Petroleum and Energy, 2018

(10)A decision once taken by the Senate shall not normally be re-opened within one year from the date of the decision:Provided that the Chairperson may move to reconsider the matter within a year under exceptional circumstances.