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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Punjab - Subsection

Section 37(3) in The Haryana and Punjab Agricultural Universities Act, 1970

(3)For the persons who, immediately before the commencement of this Act, were the trustees for pension, provident, gratuity or other like fund, constituted for the officers or other employees of the existing University, there shall be substituted as trustees such persons as the appropriate Government may by general or special order, specify.