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State of West Bengal - Section

Section 8 in Bidhan Chandra Krishi Viswa Vidyalaya (Temporary Supersession) Act, 2012

8. Act, Statutes and Regulations to stand modified.

- All the provisions in the Act, Statutes or Regulations shall, if in conflict with the provisions of this Act, stand modified:Provided that nothing in this section shall affect the powers of the Chancellor under the Act, Statutes or Regulations.