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NCT Delhi - Section

Section 49 in THE DELHI SKILL AND ENTREPRENEURSHIP UNIVERSITY ACT, 2019

49. Deemed validity of appointments:- Notwithstanding anything contained in any other law or instrument

having the force of law for the time being in force, the appointments made to any post in the University inaccordance with the Statutes, the Ordinances and the Regulations shall be deemed to be valid and in accordance withlaw.