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[Cites 0, Cited by 0] [Section 35] [Entire Act]

NCT Delhi - Subsection

Section 35(3) in The Delhi Technological University Act, 2009

(3)Any observation made by the Court on the annual account shall be brought to the notice of the Board of Management and the action taken on these observations shall be brought to the notice of the Court and the Chancellor within the time period specified by the Court.