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[Cites 0, Cited by 0] [Section 38] [Entire Act]

NCT Delhi - Subsection

Section 38(2) in Delhi University Act, 1922

(2)A copy of the annual report, as prepared under sub-section (1), shall also be submitted to the Central Government, which shall, as soon as may be, cause the same to be laid before both Houses of Parliament [Inserted by The Central Universities Laws (Amendment) Act, 2008 (25 of 2008) ]