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State of Himachal Pradesh - Section

Section 38 in The Himachal Pradesh National Law University Act, 2016

38. Deemed validity of appointments.

- Notwithstanding anything contained in any other law or instrument having the force of law, for the time being in force, the appointments made to any post in the University in accordance with the statutes or regulations shall be deemed to be valid and in accordance with law.Chapter-VI Finance