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[Cites 0, Cited by 0] [Section 3(4)] [Section 3] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3(4)(a) in Doctor Ram Manohar Lohiya National Law University Uttar Pradesh Act, 2005

(a)the State Government shall appoint interim officers of the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.] and constitute interim authorities of the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.] in such manner, as it thinks fit;