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[Cites 0, Cited by 0] [Section 24(3)] [Section 24] [Entire Act]

State of Uttar Pradesh - Subsection

Section 24(3)(iv) in Doctor Ram Manohar Lohiya National Law University Uttar Pradesh Act, 2005

(iv)to give its views and to make recommendations to the Executive Council on any financial matter affecting the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.] either on its own initiative or on reference from the Executive Council or the [Vice-Chancellor] [Substituted for 'Director' by U.P. Act 5 of 2009, Section 2.].