Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 27] [Entire Act] NCT Delhi - Subsection Section 27(3) in Indraprastha Institute of Information Technology Delhi Act, 2007 (3)Any observation made by the Chancellor on the annual accounts shall be brought to the notice of the Board of Governors.
