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[Cites 0, Cited by 0] [Section 68(6)] [Section 68] [Entire Act]

State of Tamilnadu - Subsection

Section 68(6)(b) in Tamil Nadu Dr. Ambedkar Law University Act, 1996

(b)The Government may, on and from the date to be notified in this behalf, and in consultation with the Vice-Chancellor of the [University of Chennai], the Madurai Kamaraj University, the Bharathiar University or the [Bharathidasan University or the Manonmaniam Sundaranar University] [Inserted by Tamil Nadu Dr. Ambedkar Law University (Amendment) Act, 1998 (Tamil Nadu Act 17 of 1998)], may be, by order, transfer any department functioning in any such University offering courses of study in law at Post-Graduate level to the Tamil Nadu Dr. Ambedkar Law University.