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State of Nagaland - Section

Section 16 in The Nagaland University Act, 1989

16. The Registrar.

(1)The Registrar shall be appointed in such manner as may be prescribed by the Statutes.
(2)The Registrar shall have the power to enter into agreement sign documents and authornticate records on behalf of the University and shall exercise such powers and perform such duties as may be prescribed by the Statutes.