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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Uttarakhand - Subsection

Section 32(2) in National Law University of Uttarakhand Act, 2011

(2)The Commission shall consist of not less than three eminent persons in the field of law, one of whom shall be the Chairman of such Commission appointed by the Chancellor in consultation with the State Government.