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State of Tamilnadu - Section

Section 35 in Tamil Nadu National Law School Act, 2012

35. Constitution and functions of the Faculties.

(1)The School having regard to the objectives and its functions, may constitute such Faculties as may be prescribed.
(2)The constitution and functions of the Faculties shall, in all other respects, be such as may be prescribed.
(3)Each Faculty shall comprise such departments of teaching as may be prescribed.