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[Cites 0, Cited by 0] [Section 20(8)] [Section 20] [Entire Act]

State of Rajasthan - Subsection

Section 20(8)(b) in Statutes of the Homoeopathy University, Jaipur, 2011

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