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[Cites 0, Cited by 0] [Section 33(1)] [Section 33] [Entire Act]

State of Rajasthan - Subsection

Section 33(1)(q) in Dr. Sarvepalli Radhakrishnan Rajasthan Ayurved University, Jodhpur Act, 2002

(q)generally, all matters for which provision is, in the opinion of Board of Management, necessary for the exercise of the powers conferred, or the performance of the duties imposed, upon the University authorities by this Act or Statutes: