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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Maharashtra - Subsection

Section 29(4) in The Maharashtra National Law University Act, 2014

(4)In the event of the post of the Registrar remaining vacant for any reason, it shall be open to the Vice-Chancellor to authorize any officer in the service of the university to exercise such powers, functions and duties of the Registrar as the Vice-Chancellor deems fit.