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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Uttar Pradesh - Subsection

Section 30(3) in The U.P. Krishi Evam Prodyogik Vishwavidyalaya Adhiniyam, 1958

(3)The Board may direct the amendment in such manner as it may specify, of any Regulations made under this section or the annulment of any Regulations made under sub-section (1) by any authority of the University.