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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(3) in The Jawahar Lal Nehru Krishi Vishwa Vidyalaya Act, 1963

(3)The research and extension work undertaken or conducted by or on behalf of the State Government in the field of agriculture and allied sciences [within the areas specified in sub-section (1)] [Substituted by M.P. Act No. 20 of 1987.] shall be coordinated with and integrated into the activities of the Vishwa Vidyalaya,-
(a)with effect from such date or dates as the State Government may, by notification, specify and different dates may be specified for co-ordination and integration; and
(b)in such manner and to such extent as may be determined by the State Government in consultation with the Board.