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State of Arunachal Pradesh - Section

Section 13 in Arunachal Pradesh University Act, 2012

13.

(1)The Registrar shall be appointed in such manner as may be prescribed by the Statutes.
(2)The Registrar shall have the power to sign documents and authenticate records on behalf of the University and shall exercise such other powers and perform such other duties, as may be prescribed by the Statutes.