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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Karnataka - Subsection

Section 5(xxi) in National Law School of India Act, 1986

(xxi)to establish and maintain within the School's premises or elsewhere, such class rooms, and study halls as the School may consider necessary and adequately furnish the same and to establish and maintain such libraries and reading rooms as may appear convenient or necessary for the School;