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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of West Bengal - Subsection

Section 3(2) in Bidhan Chandra Krishi Viswa Vidyalaya (Temporary Supersession) Act, 2012

(2)The State Government may, by notification in the Official Gazette, extend the period referred to in sub-section (1) from time to time which shall not exceed a period of six months at a time and the aggregate period of supersession shall not, however, exceed two years in all.