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State of West Bengal - Section

Section 27 in The West Bengal National University Of Juridical Sciences Act, 1999

27. Execution of contracts. - All contracts relating to the management and administration of the University shall be expressed to be made by the Executive Council and shall be executed by the Vice-Chancellor when the value of the contract is above twenty lakhs of rupees and by the Registrar when its value does not exceed twenty lakhs of rupees.