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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Rajasthan - Subsection

Section 15(5) in The National Law University, Jodhpur Act, 1999

(5)Notwithstanding anything contained in sub-section (3) or subsection (4) the Chancellor shall have power to amend, sifter consultation with the State Government, whether by adding, deleting, or in any other manner, the Statutes contained in the Schedule.