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[Cites 0, Cited by 0] [Section 31(8)] [Section 31] [Entire Act]

State of Himachal Pradesh - Subsection

Section 31(8)(g) in The Himachal Pradesh National Law University Act, 2016

(g)if, in his opinion, any emergency has arisen which requires that immediate action be taken, he shall take such action as he may deem fit and shall report the same for confirmation in the next meeting of the authority which, in the ordinary course, would have dealt with the matter.