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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Andhra Pradesh - Subsection

Section 19(1) in Sri Venkateswara Veterinary University, Act, 2005

(1)The Chancellor shall, as soon as the first Vice-Chancellor is appointed under sub-section (1) of section 11 take action to constitute the Board. The Board of Management shall be constituted in such a manner so that the continuity is ensured.