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

State of Andhra Pradesh - Subsection

Section 29(1) in Damodaram Sanjivayya National Law University Act, 2008

(1)Subject to the Regulations made for the purpose, every officer or employee of the University shall be appointed in accordance with a written contract, which shall be lodged with the University, and a copy thereof shall be furnished to the officer or employee concerned.