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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

State of Andhra Pradesh - Subsection

Section 21(1)(iii) in Damodaram Sanjivayya National Law University Act, 2008

(iii)to formulae and modify or revise schemes for the organization of the faculties, and to assign to such faculties their respective subjects and also to report to the Executive Council as to the expediency of the abolition or subdivision of any faculty or the combination of one faculty with another;