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[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

State of Bihar - Subsection

Section 13(2)(x) in The Chanakya National Law University Act, 2006

(x)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;