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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Rajasthan - Subsection

Section 29(5) in Rajasthan Agriculture University, Bikaner Act, 1987

(5)Notwithstanding anything contained in sub section(3) or sub-section(4), the Chancellor shall have power to amend, after consultation with the Government, whether by adding, deleting or in any other manner, the Statutes contained in the Schedule within a period of one year from the appointed day.