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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Rajasthan - Subsection

Section 29(3) in Rajasthan Agriculture University, Bikaner Act, 1987

(3)The Board shall have power to amend, add or delete any Statute contained in the Schedule to this Act:Provided that the Board shall not amend, add or delete any Statute affecting the constitution, status or power of any Authority without affording to such Authority a reasonable opportunity of making representation on the proposed changes.