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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Punjab - Subsection

Section 8(1) in The Rajiv Gandhi National University of Law, Punjab Act, 2006

(1)The Chief Justice of the High Court of Punjab and Haryana shall be the Chancellor of the University and in his absence, the acting Chief Justice of the High Court of Punjab and Haryana shall discharge the functions of the Chancellor.