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[Cites 0, Cited by 0] [Section 24(3)] [Section 24] [Entire Act]

State of Uttar Pradesh - Subsection

Section 24(3)(iii) in Doctor Ram Manohar Lohiya National Law University Uttar Pradesh Act, 2005

(iii)to consider the periodical statements of accounts and to review the finances of the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.] from time to time and to consider re-appropriation statements and audit reports to make recommendations to the Executive Council;