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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

State of Uttar Pradesh - Subsection

Section 21(1)(ii) in Doctor Ram Manohar Lohiya National Law University Uttar Pradesh Act, 2005

(ii)three persons from amongst the educationists of repute or men of letters or members of any profession or eminent public men, who are not in service of the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.] nominated by [the Chairperson] [Substituted for 'the Chairman in consultation with the General Council' by U.P. Act 5 of 2009, Section 7.];