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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(5) in National Institute of Fashion Technology Statutes, 2020

(5)The requisitioned meeting shall be a special meeting to discuss only those items of agenda for which the requisition is made and it shall be convened on the date and time convenient to the Chairperson of the Senate within fifteen days of the receipt of requisition for such meeting.