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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Rajasthan - Subsection

Section 22(2) in Maharshi Dayanand Saraswati University Act, 1987

(2)Any amendment to the Ordinances (by adding, deleting or in any other manner) may be made, at any time after the first Ordinances are made under sub-section (1), by the Board in such manner as may be prescribed.