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[Cites 0, Cited by 0] [Section 19(8)] [Section 19] [Entire Act]

State of Rajasthan - Subsection

Section 19(8)(b) in Statutes of the Jodhpur National University, Jodhpur, 2010

(b)The Registrar may, upon the direction or with the prior approval of the Chairperson, appoint any Advocate or legal consultant, sign Vakalatnamas or other agreements on behalf of the University, disburse all or any fees or remunerations thereunder;