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Union of India - Section

Section 34 in The Visva-Bharati Act, 1951

34. Examinations.

Subject to the provisions of the Statutes, all arrangements for the conduct of [tests, evaluations and examinations] [Substituted by 31 of 1984 s. 21 (w.e.f. 8.8.1984). ] shall be made by the Karma Samiti (Executive Council) in such manner as may be prescribed by the Ordinances.Annual Reports And Accounts