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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 32(2) in Sher-I-Kashmir Universities of Agricultural Sciences and Technology Act, 1982

(2)The Vice-Chancellor shall be responsible for seeing that conditions are established whereby there is the maximum feasible progress in the development of new information and technology in natural, physical and social sciences related to agriculture and its transfer to the teaching curricula and to the educational programmes leading to their understanding and adoption where applicable in practice."] [ Substituted by Act VIII of 1998, (Section 18) w.e.f. 20-9-1998.]