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[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

State of Gujarat - Subsection

Section 22(2)(vi) in Raksha Shakti University Act, 2009

(vi)he shall verify and sign the pleadings in all suits and other legal proceedings by or against the University and all processes in such suits and proceedings shall be issued to and served on the Registrar; and he shall exercise such other powers and perform such other duties as may be assigned to him by or under this Act, the regulations or as may be delegated to him by the Board or the Director General.