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[Cites 0, Cited by 0] [Section 11] [Entire Act]

NCT Delhi - Subsection

Section 11(6) in The Delhi Technological University Act, 2009

(6)In case, an inspection or inquiry has been caused to be made, by the Chancellor, the University shall be entitled to appoint a representative who shall have the right to be present and be heard at such inspection or inquiry.