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[Cites 0, Cited by 0] [Section 39] [Entire Act]

NCT Delhi - Subsection

Section 39(3) in Delhi University Act, 1922

(3)[ A copy of the accounts, together with the audit report, shall also be submitted to the Central Government, which shall, as soon as may be, cause the same to be laid before both Houses of Parliament] [Inserted by The Central Universities Laws (Amendment) Act, 2008 (25 of 2008)]Supplementary Provisions