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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

State of Andhra Pradesh - Subsection

Section 21(1)(x) in Damodaram Sanjivayya National Law University Act, 2008

(x)To make recommendations to the Executive Council in regard to the appointment of examiners and if necessary their removal and fixation of their fees, emoluments and travelling and other expenses;