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[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

State of Bihar - Subsection

Section 13(2)(viii) in The Chanakya National Law University Act, 2006

(viii)To entertain, adjudicate upon, and if it thinks fit, to redress any grievances of the students and the employees of the University including the officers and teachers;