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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Rajasthan - Subsection

Section 16(2) in The National Law University, Jodhpur Act, 1999

(2)The first Ordinances of the University shall, as soon as may be, alter the commencement of this Act, be made by the Vice- Chancellor with previous approval of the State Government, and may be amended at any time, in the manner, as is provided under this Act or as may be specified in the Statutes.