1 [12. Location of the Institute. -- (1) The existing Institute shall be located at New Delhi. (2) All corresponding Institutes shall be located at the places mentioned in column (3) of the Table given under section 27A. (3) All Institutes [other than the existing Institute and corresponding Institutes referred to in sub-sections (1) and (2)] shall be located at such places as the Central Government may, by notification in the Official Gazette, specify.]Open in Lexace · Ask the AI about this section
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.