Section 13(2)(iii) in The Chanakya National Law University Act, 2006

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State of Bihar - Subsection

Section 13(2)(iii) in The Chanakya National Law University Act, 2006

(iii)To manage and regulate the finances, accounts, investments, properties, business and all other administrative affairs of the University and for that purpose, constitute committees and delegate the powers to such committees or such officers of the University as it may deem fit;

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State of Bihar - Subsection

Section 13(2)(iii) in The Chanakya National Law University Act, 2006