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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Maharashtra - Subsection

Section 29(1) in The Maharashtra National Law University Act, 2014

(1)The Registrar shall be appointed by the Executive Council and he shall be a whole time officer of the university. The terms and conditions of the service of the Registrar shall be as such as may be prescribed by the regulations.