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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Rajasthan - Subsection

Section 33(5) in Dr. Bhimrao Ambedkar Law University, Jaipur Act, 2019

(5)Where in the case of an autonomous college, institution or department, the autonomous status conferred under section 32 is withdrawn by an order made under sub-section (4), such college, institution or department, as the case may be, shall cease to have an autonomous status from the date specified in the order.