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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Tamilnadu - Subsection

Section 53(4) in Tamil Nadu National Law School Act, 2012

(4)It shall be the duty of the first Vice-Chancellor to draft such regulations as may be necessary and submit them to the respective authorities for their disposal. Such regulations when framed shall be published in the Tamil Nadu Government Gazette.