Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 25A(1)] [Section 25A] [Entire Act]

State of Maharashtra - Subsection

Section 25A(1)(ii) in The Maharashtra National Law University Act, 2014

(ii)ten members who shall be either academician or experts from various fields or sitting or retired Judges of the Supreme Court and High Court to be nominated by the Executive Council on the recommendation of the Vice-Chancellor.