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[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

State of Bihar - Subsection

Section 19(1)(iii) in The Chanakya National Law University Act, 2006

(iii)The Committee referred to in clause (ii) shall consist of three members of whom one shall be nominated by the Executive Council, one by the University Grants Commission and one by the Government; and the member nominated by the Government shall be Convenor of the Committee: