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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

State of Uttarakhand - Subsection

Section 21(1)(e) in University of Petroleum and Energy Studies Act, 2003

(e)[ A Nominee Officer from Institutions of National Importance (as maintained by MHRD, Government of India), nominated by the Chancellor; [Substituted by Uttarakhand Act No. 24 of 2018, dated 26.4.2018.]