Section 14(2)(iii) in The Rajiv Gandhi National University of Law, Punjab Act, 2006

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State of Punjab - Subsection

Section 14(2)(iii) in The Rajiv Gandhi National University of Law, Punjab Act, 2006

(iii)to manage and regulate the finances, accounts, investments, properties, business and all other administrative affairs of the University and for that propose constitute committees and delegate the powers to such committees or such officers of the University as it may deem fit;

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State of Punjab - Subsection

Section 14(2)(iii) in The Rajiv Gandhi National University of Law, Punjab Act, 2006