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[Cites 0, Cited by 0] [Section 24] [Entire Act]

NCT Delhi - Subsection

Section 24(2) in Indraprastha Institute of Information Technology Delhi Act, 2007

(2)The first Ordinances shall be made by the Director with the approval of the Government or Board of Governors and the Ordinances so made may be amended, repealed or added to, at any time by the Board of GOvernors in such manner as may be prescribed.