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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Rajasthan - Subsection

Section 39(1) in The Rajasthan Maharana Pratap University of Agriculture and Technology, Udaipur Act, 2000

(1)Statutes under this Act shall be proposed by the Board and submitted to the Chancellor for his assent and shall come into force only after the assent is received and notified by the Vice-Chancellor.