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

NCT Delhi - Subsection

Section 8(7) in The Delhi Pharmaceutical Sciences and Research University - Delhi Statutes, 2017

(7)Any receipt given by the Controller of Finance or by the person or persons duly authorized on his behalf by the Board of Governors shall be a sufficient discharge for payment of moneys to the University.