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State of Andhra Pradesh - Act

Sri Venkateswara Institute of Medical Sciences University (Amendment) Act, 2019

ANDHRA PRADESH
India

Sri Venkateswara Institute of Medical Sciences University (Amendment) Act, 2019

Act 2 of 2019

  • Published on 17 February 2019
  • Not commenced
  • [This is the version of this document from 17 February 2019.]
  • [Note: The original publication document is not available and this content could not be verified.]
AN ACT FURTHER TO AMEND SRI VENKATESWARA INSTITUTE OF MEDICAL SCIENCES UNIVERSITY ACT, 1995.Be it enacted by the Legislature of the State of Andhra Pradesh in the Seventieth year of the Republic of India, as follows:-

1. Short title and commencement.

(1)This Act may be called Sri Venkateswara Institute of Medical Sciences Universit(Amendment) Act, 2019.
(2)It shall come into force on such date as the Government may, by notification, appoint.

2. Amendment of section 9.

In Sri Venkateswara Institute of Medical Sciences University Act, 1995 in Section 9, for clause (8), the following clause shall be substituted, namely,-“(8) the Director, Visakha Institute of Medical Sciences, Visakhapatnam;”.