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[Cites 0, Cited by 0] [Section 20(8)] [Section 20] [Entire Act]

State of Rajasthan - Subsection

Section 20(8)(e) in Statutes of the Homoeopathy University, Jaipur, 2011

(e)The Registrar or any officer so authorized under sub clause (d) shall perform all such actions as may be directed by the President for the protection and in defence of the interests of the University in any legal or other proceedings instituted by or against the University.