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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(b) in The First Statutes of the Rajiv Gandhi National Institute of Youth Development, 2013

(b)to make, alter, modify or rescind all or any of the Ordinances as provided under the Act and Statutes on the recommendation of the Finance Committee or the Academic Council, subject to the condition that such making, modification and rescinding shall not be in contravention of the Act and the Statutes;