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Union of India - Section

Section 32 in The Visva-Bharati Act, 1951

32. Residence.

Every student of the University [other than a student of its Loka Shiksha Samsad (People's Education Council)] [Inserted by Act 60 of 1961, Section 13. ] shall reside in a [Chatravasa] [ Substituted by Act 31 of 1984, Section 20, (w.e.f. 8.8.1984). ] or under such conditions as may be prescribed by the Statutes and the Ordinances.Admission And Examinations