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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Assam - Subsection

Section 43(1) in The Gauhati University Act, 1947

(1)The Vice-Chancellor appointed under the provisions of the principal Act and exercising any powers and functions immediately before the commencement of this Act shall continue to hold office as such and exercise such powers and functions, not inconsistent with the provisions of this Act, till the expiration of the term of Vice-Chancellor under the provisions of the principal Act.