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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Tamilnadu - Subsection

Section 48(1) in Tamil Nadu Agricultural University Act, 1971

(1)It shall be the duty of the first Vice-Chancellor to make arrangements for constituting the authorities of the University specified in section 17 within six months after the appointed day or such longer period not exceeding one year as the Government may, by notification, allow.