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State of Odisha - Section

Section 19 in The National Law University Orissa Act, 2008

19. Power of authorities to make regulations.

- An authority of the University shall have the power to make regulations, not inconsistent with the provisions of this Act, Statutes and the Ordinances of the University, in the manner prescribed in the Schedule for the conduct of its affairs and the affairs of the committees constituted by such authority.Chapter-VI Review Commission