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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of West Bengal - Subsection

Section 19(4) in The Bidhan Chandra Krishi (Viswavidyalaya) Act, 1974.

(4)Every Statute or Ordinance shall, before it is given effect to, be submitted to the Chancellor, shall be modified or amended in such manner as may be suggested by the Chancellor and shall come into force on being assented to by the Chancellor from such date as the Chancellor may determine.