Section 20(8)(c) in Statutes of the Homoeopathy University, Jaipur, 2011

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State of Rajasthan - Subsection

Section 20(8)(c) in Statutes of the Homoeopathy University, Jaipur, 2011

(c)The Registrar upon the direction or with the prior approval of the President sign, verify and file all necessary papers before concerning Court/Tribunal/Authority/ Arbitrator etc., co-ordinate with Advocates or other legal Consultants, and when necessary, represent and/or appear before any Court, Tribunal Arbitrator or Government Authorities on behalf of the University to give evidence on oath or otherwise and do all acts, deeds things as may be necessary as per the legal advice to prosecute or defend the matter to protect the interest of the University and report to the President.

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State of Rajasthan - Subsection

Section 20(8)(c) in Statutes of the Homoeopathy University, Jaipur, 2011