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[Cites 0, Cited by 3] [Section 27] [Entire Act]

NCT Delhi - Subsection

Section 27(2) in Guru Gobind Singh Indraprastha University Act, 1998

(2)The first Ordinances shall be made by the Vice-Chancellor with the prior approval of the Government and the Ordinances so made may be amended, repealed or added to at any time by the Board of Management in such manner as may be prescribed.