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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Karnataka - Subsection

Section 14(2) in National Law School of India Act, 1986

(2)The commission shall consist of not less than three eminent educationists, one of whom shall be the chairman of such commission appointed by the [visitor] [Substituted by Act 19 of 2011 w.e.f. 6.4.2011.] in consultation with the State Government.