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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of West Bengal - Subsection

Section 39(2) in The Bidhan Chandra Krishi (Viswavidyalaya) Act, 1974.

(2)Additional Statutes on all matters required to be prescribed, may be made by the Vice-Chancellor with the approval of the [Executive Council] [Words substituted for the word 'Board' by W.B. Act 31 of 1981.] and the Chancellor.