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State of Chattisgarh - Section

Section 58 in The Indira Gandhi Krishi Vishwavidyalaya (C.G.) Adhiniyam, 1987

58. Amendment of Chhattisgarh Act No. 12 of 1963.

- In the Jahawarlal Nehru Krishi Vishwavidyalaya Act, 1963 (No. 12 of 1963)-
(i)in Section 6-
(a)in sub-section (1), for the words "shall extend to the whole of Chhattisgarh" the words "shall extend to the whole of Chhattisgarh except the areas within the territorial jurisdiction of the Indira Gandhi Krishi Vishwavidyalaya" shall be substituted;
(b)in sub-section (2) for the words "situated within the State," the words, brackets and figure "situated within the areas specified in sub-section (1)" shall be substituted; and
(c)in sub-section (3), for the words "within the State" the words, brackets and figure "within the areas specified in sub-section (1)" shall be substituted.
(ii)in Section 7, for the words "throughout the whole State", the words, brackets and figures "throughout the areas specified in sub-section (1) of Section 6" shall be substituted.
(iii)in Section 55, in sub-section (1) for the words "within the State", the words, brackets and figures "within the areas specified in sub-section (1) of Section 6" shall be substituted.