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

State of Rajasthan - Subsection

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

(iii)the appointments of the Registrar and all other officers and servants of the University, which are lawfully subsisting shall be deemed to have been made under and for the purposes of this Act and the Registrar and all such officers and servants shall continue to hold office and to act, subject to the conditions governing the terms of their office or employment except in so far as such conditions may be altered by competent authority;