Section 2 in National Academy of Legal Studies and Research University Act, 1998
2. Definitions.
- In this Act, unless the context otherwise requires:(a)"Prescribed" means prescribed by the Rules, Statutes and Regulations made under this Act;(b)"Society" means the National Society for Promotion and Advancement of Legal Studies and Research registered under the Andhra Pradesh (Telangana Area) Public Societies Registration Act, 1350 Fasli;(c)"University" means the National Academy of Legal Studies and Research University established under Section 3 of this Act. Herein after named as Nalsar University Of Law] [Added by Act 7 of 2005.]
