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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Uttar Pradesh - Subsection

Section 5(xxvii) in Doctor Ram Manohar Lohiya National Law University Uttar Pradesh Act, 2005

(xxvii)to appoint in order to execute an instrument or transact any business of the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.], any person as it may deem fit;