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State of Rajasthan - Section

Section 5 in Dr. Bhimrao Ambedkar Law University, Jaipur Act, 2019

5. Objects of the University.

- The University shall be deemed to have been established and incorporated for the purpose, among others, of -
(i)making provision for imparting legal education in different branches of learning;
(ii)furthering the prosecution of research in all branches of legal education.