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[Cites 0, Cited by 0] [Section 52(1)] [Section 52] [Entire Act]

State of Rajasthan - Subsection

Section 52(1)(c) in Brij University, Bharatpur Act, 2012

(c)make such other temporary provisions for the purpose of removing any such difficulties as it may deem fit to be necessary or expedient: Provided that no such order shall be made after twelve months from the date of the commencement of this Act.