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[Cites 0, Cited by 0] [Section 48(6)] [Section 48] [Entire Act]

State of Tamilnadu - Subsection

Section 48(6)(a) in Tamil Nadu National Law School Act, 2012

(a)If the temporary vacancy is for a duration longer than one academic session, it shall be filled on the advice of the Selection Committee in accordance with the procedure indicated in the foregoing provisions: