Section 36(2) in The U.P. Krishi Evam Prodyogik Vishwavidyalaya Adhiniyam, 1958

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State of Uttar Pradesh - Subsection

Section 36(2) in The U.P. Krishi Evam Prodyogik Vishwavidyalaya Adhiniyam, 1958

(2)No order made under sub-section (i) shall be questioned in any court of law on the ground that no difficulty as is referred to in the said sub-section existed or was required to be removed.[THE SCHEDULE] [Instituted by U.P. Act 29 of 1974, vide Section 26](See-Section 6-A)

Serial No.	Name of the University	Area within which the University shall exercise jurisdictionfor purpose of extension, training and research
1	Govind Ballabh Pant Krishi Evam Prodyogik Vishwavidyalaya
(a)	until the establishment of the Narendra Deva Krishi EvamProdyogik Vishwavidyalaya and Chandrashekhar Azad Krishi EvamProdyogik . Vishwavidyala.	The whole of Uttar Pradesh.
(b)	upon the establishment of the Narendra Deva Krishi EvamProdyogik Vishwavidyalaya and Chandrashekhar Azad Krishi EvamProdyogik Vishwavidyalaya.	Kumaun, Garhwal, Rohilkhand and Meerut Divisions
2	[Acharya Narendra Deva Krishi Evam Prodyogik Vishwavidyalaya,] [Substituted 'Narendra Deva Krishi Evam Prodyogik Vishwavidyalaya' by Uttar Pradesh Act No. 9 of 2019, dated 2.8.2019.].	[Ayodhya] [Substituted 'Faizabad' by Uttar Pradesh Act No. 9 of 2019, dated 2.8.2019.], Gorakhpur and Varanasi Divisions
3	Chandrashekhar Azad Krishi Evam Prodyogik Vishwavidyalaya.	Lucknow, Jhansi, Agra and Allahabad Divisions

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State of Uttar Pradesh - Subsection

Section 36(2) in The U.P. Krishi Evam Prodyogik Vishwavidyalaya Adhiniyam, 1958