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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Chattisgarh - Subsection

Section 50(2) in The Indira Gandhi Krishi Vishwavidyalaya (C.G.) Adhiniyam, 1987

(2)Any orders passed by the Vice-Chancellor in exercise of the powers conferred by items (b), (d) and (e) of sub-section (1) shall continue to have effect after the expiry of the period specified under sub-section (1) until it is modified or set aside by the authority or body competent to deal with it in accordance with the provisions of this Act.