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[Cites 0, Cited by 0] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(3) in First Statutes of the Indian Institute of Petroleum and Energy, 2018

(3)When the office of the Registrar is vacant or when the Registrar is; by reason of illness, absence or any other cause, unable to perform the duties of his office, the duties of the office shall be performed by such person as the Director may appoint for the purpose.