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[Cites 0, Cited by 0] [Section 28(3)] [Section 28] [Entire Act]

State of Uttarakhand - Subsection

Section 28(3)(viii) in National Law University of Uttarakhand Act, 2011

(viii)represent the University in suits or proceedings by or against the University, sign powers of attorney and verify the pleadings under the directions of the Vice Chancellor and such pleadings or their verification and issuance of processes etc. as referred to in sub-section (3) of section 3 shall not be questioned on the ground that the Vice Chancellor has not authorized the Registrar to do so;