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[Cites 0, Cited by 0] [Section 30] [Entire Act]

NCT Delhi - Subsection

Section 30(3) in Guru Gobind Singh Indraprastha University Act, 1998

(3)Any observation made by the Chancellor on the annual accounts shall be brought to the notice of the Court and the views of the Court, if any, shall, after being considered by the Board of Management, be submitted to the Chancellor.