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[Cites 0, Cited by 0] [Section 23] [Entire Act]

NCT Delhi - Subsection

Section 23(1) in National Law University Delhi Act, 2007

(1)Subject to the Regulations made for the purpose, every officer or employees of the University shall be appointed in accordance with a written contract which shall be lodged with the University and a copy thereof shall be furnished to the officer or employees concerned.