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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Punjab - Subsection

Section 29(2) in The Rajiv Gandhi National University of Law, Punjab Act, 2006

(2)The first regulations of the University shall be made by the Vice- Chancellor with the approval of the Chancellor. They shall be placed before the Executive Council at its first meeting, which may adopt them with or without modifications. Subsequent regulations or modification in the regulations shall be made by the Executive Council.