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Citedby 3 docs
Uttaranchal Education Trade And ... vs State Of M.P. And Ors. on 6 August, 2007
Canam Technologies Ltd. vs Union Of India (Uoi) And Ors. on 6 August, 2007
Kumari R. Shubha Sangeetha vs Rajiv Gandhi University Of Health ... on 25 September, 1998

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[Section 2] [Complete Act]
Central Government Act
Section 2(e) in The Rajiv Gandhi University Act, 2006
(e) " Approved teachers" means such persons as may be approved by the University for the purpose of imparting instruction in an Approved Institution;