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[Cites 0, Cited by 0] [Section 7A] [Entire Act]

NCT Delhi - Subsection

Section 7A(4) in Delhi University Act, 1922

(4)The Visitor may address the Vice-Chancellor with reference to the result of such inspection and inquiry, and the Vice-Chancellor shall communicate to the Executive Council the views of the Visitor with such advice as the Visitor may offer upon the action to be taken thereon.