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[Cites 0, Cited by 1] [Section 7A] [Entire Act]

Union of India - Subsection

Section 7A(7) in Delhi University Act, 1922

(7)Without prejudice to the foregoing provisions of this section the Visitor may, by order in writing, annul any proceeding of the University which is not in conformity with this Act, the Statutes or the Ordinances:Provided that before making any such order he shall call upon the University to show cause why such an order should not be made and, if any cause is shown within a reasonable time shall consider the same.