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[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

State of Maharashtra - Subsection

Section 11(1)(viii) in The Maharashtra National Law University Act, 2014

(viii)[ one judge of the High Court to be nominated by the Chancellor on the recommendation of the Chief justice of the High Court;] [Substituted by Maharashtra Act No. 76 of 2018, dated 17.12.2018.]