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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Andhra Pradesh - Subsection

Section 31(2) in Damodaram Sanjivayya National Law University Act, 2008

(2)The First Regulations of the University shall be made by the Vice-Chancellor with the approval of the Chancellor. It shall be placed before the Executive Council at its first meeting, which may adopt with or without modifications. Subsequent amendments or modifications in the regulations shall be made by the Executive Council and it shall be reported to the General Council.