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

State of Jharkhand - Subsection

Section 37(5) in The Jharkhand State Agricultural University Act, 2000

(5)The Board of Management may direct for the amendment, in such manner as it may specify, of any Regulations made under this section or for the annulment of any regulation made under sub-section (2) by any authority of the University.