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

NCT Delhi - Subsection

Section 24(2) in The Delhi Pharmaceutical Sciences and Research University Act, 2008

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shall be made by the Vice-Chancellor with the approval of the Government and the Ordinances so made may be amended, repealed or added to, at any time by the Board of Governors in such manner as may be prescribed.