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[Cites 0, Cited by 0] [Section 11] [Entire Act]

NCT Delhi - Subsection

Section 11(4) in The Delhi Technological University Act, 2009

(4)The Chancellor shall, in every case, give notice to the University of his intention to cause an inspection or inquiry to be made and the University shall, on receipt of such notice, have the right to make such representation to the Chancellor, as it may consider necessary, within such period as specified in the notice.