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Union of India - Section

Section 13 in The Central Agricultural University Act, 1992

13. The Registrar.

(1)The Registrar shall be appointed in such manner as may be prescribed by the Statutes.
(2)The Registrar shall have the power to enter into agreements, sign documents and authenticate records on behalf of the University and shall exercise such powers and perform such duties as may be prescribed by the Statutes.