Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8] [Entire Act] State of Andhra Pradesh - Subsection Section 8(2) in Damodaram Sanjivayya National Law University Act, 2008 (2)[] [Renumbered '(1)' by Act No. 1 of 2019, dated 17.2.2019.] The Chancellor shall be appointed by the Government from amongst persons of eminence in the field of law.
