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[Cites 0, Cited by 0] [Section 32(2)] [Section 32] [Entire Act]

State of Himachal Pradesh - Subsection

Section 32(2)(a) in The Himachal Pradesh National Law University Act, 2016

(a)be ex-officio Secretary of all the authorities, committees and other bodies of the University and shall be responsible for circulation of notices and agenda of all the meetings. He shall note and maintain the minutes of the meetings;