Section 43 in Damodaram Sanjivayya National Law University Act, 2008
43. [ Filling up of seats. [Substituted by Act No. 14 of 2016, dated 10.5.2016.]
- The seats in the University shall be filled as follow: - Out of the total sanctioned seats; -(i)fifty percent of the seats shall be filled as per the provisions of the Andhra Pradesh Educational Institution (Regulation of Admissions) Order, 1974;(ii)forty percent of the seats shall be allotted on all India basis;(iii)remaining ten percent of the seats allotted to Foreign Citizens/Non Resident Indians.] [/Non Resident Indians sponsored.] [Added by Act No. 1 of 2019, dated 17.2.2019.]
