Section 2 in THE CENTRAL UNIVERSITIES (AMENDMENT) ACT, 2022
2. Amendment of section 2.
In the Central Universities Act, 2009 (hereinafter referred to as the principal Act), in section 2, after clause (j), the following clause shall be inserted, namely:––‘(ja) “Gati Shakti Vishwavidyalaya” means the University established under section 3F;’.
