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(GROUP-ID
NOTIFICATION
. Jaipur, May 212012 No. F. 2 (1) VidhifznLt2.-ln pu{suance of Clause (3) of
Article 348 of the Constitution of India the Governor is pleased to authorize the pgblication in the'Rajasthan Gazetle of the following translation in the English language of the Rastriya Vidhi Vishwavidhyalaya, Jodhpur (S,qshodhaQ Adhiniyam, 2An QAlz Ka Adhiniyam Sankhyank 9).-
(Authorized English Tmnslation) THE NATIONAI, LAW UUTT'TNSTTY, JODHPT]R
ACT,2012 (Act No. 9 of 2012)
[Received the assent of the Governor on the 30th day of April,2}l2l
'; An;' Act
., to amend the National Lwv Univeysity, Jodhpr Act, 1999.
'Sixty-third Year of the Republic of Indiq as follows:- -
1. Short title and 'ionimencement - 1t) This Act may be.., :, called the National Law University, Jodhplr (Amendment)' Act.2012.-
(2) II shall come into fo.rce at ouce.
2; Amendment of section 7, Rajasthan Act Noo22 of 1999.- For the existing sub-section (1) of section,T of the National
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M ' E331: Lr”A'\ “.4 (J, . ‘1 .1 V. E2) W "em—w as} 2 2012 WI 4 (a) ' LAW (LEGISLATIVE DRAFTING) DEPARTMENT (GROUP-II) NOTIFICATION " Jaipur, ‘May 2, 2012 No. F. 2 (l) Vidhi/2/2012.—¥ln pursuance of Clause (3) of Article 348 of the Constitutionfof India, theGovernor is pleased ' to authorize the publication in the“ Raj'asthan Gazette of the following translation in the English language of the Rastriya Vidhi Vishwavidhyalaya, 'Jodhpur» (Sanshodhan) Adhiniyam, ‘ 2012 (2012 Ka Adhiniyam Sankhyank 9).- (Authorized English Translation) THE NATIONAL LAW UNIVERSITY, J ODHPUR ACT, 2012 (Act No. 9 of 2012) [Received the assent of the Governor on the 30-h day of f April, 2012] V ’ ' An. Act 2 to amend the National Law University, JodhpitrvAct, 1999. ; _Be- it enacted by the Rajasthan State Legislature in the 5 Sixty-third Year of the Republic of India,- as follows: - gt 1. Short title and commencement (1) This Act may be called the National Law University, Jodhpur (Amendment) 'Act 2012. (2) It shall come into force at once . . ' ._ 7 2. Amendment of section 7, Rajasthan Act No.0 22 of ; 1999.- For the existing sub-section (1) of section.7 of the National. g i x} / /
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mr-r,*,'ffi} ' qrq-q-{"T{ z" 41?, , 146) aw Umi Jodhpnr Act, 1999 (Act"No; Z2 of {S9), the
fo[owing shall be substitute4 namely:-
,::. ' fire,tfune hiog, a Judge'of the Supre,me C t of'Indiq $all be the visitor of the University.".
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.4 4...,1 g En » ' " I L; I: me n ‘ ‘ L. , l \u_«' I a ;/ W4 (3:) mam—mania 2012 13(3) Law University, Jodhpur Act, 1999 (Act No.22 of 1999), the _ following shall be substituted, namely: - - “(1) The Chief Justice of India or his nominee who Is, for the time being, a Judge of the Supreme Court of India, shall be the visitor of the University. ” ' am Tat - Principal Secretary to the Government. . 3 Government Central Press, Jaipur. ’ 3 if i . "E: - , it}. ~ I a, l. _ .4 " ‘ "V,3‘JI’_DHV\,‘\‘~4 ' K}. , ’ 7 ~’ -- ~ I'— ‘\ .l r \- . k251i 4, “I '\_ ,