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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Madhya Pradesh - Subsection

Section 38(3) in The Jawahar Lal Nehru Krishi Vishwa Vidyalaya Act, 1963

(3)The Board may direct the amendment, in such manner as it may specify, of any Regulations made under this section of the annulment of any Regulations made under sub-section (1) by any authority of the Vishwa Vidyalaya.