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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Himachal Pradesh - Subsection

Section 42(1) in The Himachal Pradesh National Law University Act, 2016

(1)The University shall adopt the policy of the Government and orders issued, from time to time, in regard to the reservation for Scheduled Castes, Scheduled Tribes, Other Backward Classes, Persons with Disabilities (PWD) for appointment to different posts and for the purpose of admission of students.