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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Tamilnadu - Subsection

Section 48(4) in Tamil Nadu Agricultural University Act, 1971

(4)It shall be the duty of the first Vice-Chancellor to make such statutes and regulations as may be necessary with the approval of the Chancellor and submit them to the respective authorities competent to deal with them for their disposal. Such statutes and regulations when framed shall be published in the Tamil Nadu Government Gazette.