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

State of Assam - Subsection

Section 8B(4) in The Gauhati University Act, 1947

(4)In any emergency which, in the opinions of the Vice-Chancellor, requires that immediate action should be taken, the Vice-Chancellor shall take such action as he deems necessary, and shall at the earliest opportunity thereafter report his action to the officer, authority or other body who or which in he ordinary course, would have dealt with the matter.