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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 34(4) in The Jammu and Kashmir State Board of Technical Education Act, 2002

(4)The Government may, by notification in the Government Gazette, cancel or modify any regulation, which it has confirmed and thereupon such regulation shall cease to have effect or be effective with such modifications, as the case may be.