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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Jharkhand - Subsection

Section 37(4) in The Jharkhand State Agricultural University Act, 2000

(4)The Academic Council may not alter a draft received from the Board of Studies, but may reject the draft or may return it to the Board of Studies for further consideration together with the suggestions of the Council, and the Academic Council shall be the final authority for approval of such proposals.