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[Cites 0, Cited by 0] [Section 5] [Entire Act]

NCT Delhi - Subsection

Section 5(2) in The Delhi Pharmaceutical Sciences and Research University - Delhi Statutes, 2017

(2)The Vice-Chancellor shall be entitled to be present at and address meeting of any other authority or any other body of the University but shall not be entitled to vote unless he/she is a member of such authority or body.