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[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

State of Himachal Pradesh - Subsection

Section 18(2)(j) in The Himachal Pradesh National Law University Act, 2016

(j)to appoint examiners and moderators, and if necessary to remove them and to fix their fees, emoluments and travelling and other allowances, after consulting the Academic Council :