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[Cites 0, Cited by 0] [Section 17(2)] [Section 17] [Entire Act]

State of Andhra Pradesh - Subsection

Section 17(2)(vii) in National Academy of Legal Studies and Research University Act, 1998

(vii)if, in the opinion of the Vice [Chancellor] [Substituted by Act 7 of 2005.] , any emergency has arisen which requires 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.