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[Cites 0, Cited by 0] [Section 26(1)] [Section 26] [Entire Act]

State of Himachal Pradesh - Subsection

Section 26(1)(c) in The Himachal Pradesh National Law University Act, 2016

(c)to consider the periodical statements of accounts and to review the finances of the University, from time to time, to consider re-appropriation statements and audit reports, and to make recommendations thereon to the Executive Council; and