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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Himachal Pradesh - Subsection

Section 32(4) in The Himachal Pradesh National Law University Act, 2016

(4)In the event of the post of Registrar remaining vacant for any reason, it shall be open to the Vice-Chancellor to authorize any officer of the University to exercise such powers, functions and duties as the Vice-Chancellor may deem fit.