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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Maharashtra - Subsection

Section 30(2) in The Maharashtra National Law University Act, 2014

(2)The powers, functions, appointments and terms and conditions of service of the Head of the [Departments or Centers] [Substituted 'Departments' by Maharashtra Act No. 76 of 2018, dated 17.12.2018.] shall be such as may be prescribed by the regulations.