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[Cites 0, Cited by 0] [Section 43(2)] [Section 43] [Entire Act]

State of Rajasthan - Subsection

Section 43(2)(vi) in Rajasthan Agricultural University Act, 1962

(vi)such movable or immovable property of the University or any rights or interests therein shall cease to belong to or to be vested in the University as are transferred from the University by the Chancellor in exercise of the powers conferred on him by section 35 of the Rajasthan Agriculture University, Bikaner Act, 1987.