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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Rajasthan - Subsection

Section 31(2) in The Rajasthan Maharana Pratap University of Agriculture and Technology, Udaipur Act, 2000

(2)The Vice-Chancellor shall be responsible, working through the appropriate officers of the University, for seeing that conditions are established whereby there is maximum possible progress in the development of new information and technology in the natural, physical and social sciences related to agriculture and its transfer to the teaching curricula and other educational programme leading to their understanding and adoption where applicable in practice throughout the State.