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(b) to develop in the student and research scholar a sense of responsibility to serve society in the
field of law by developing skills with regard to advocacy, legal services, legisl ation, law reforms and
the like;
(c) to organize lectures, seminars, symposia and conferences to promote legal knowledge and to
make law and legal processes efficient instruments of social medial;
(d) to hold examinatons and confer degrees, diplomas, certificates 9either through class room studies
or distance education and further to confer other academic distinctions; and
(e) to do all such things as are incidental, necessary or conductive to the attainment of all or any of
the objects of the University.
(f) to reserve at least 20% seats in the university for the permanent residents of the State of Goa in
the matters of admission to the courses to be undertaken by the University.
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Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.