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

State of Kerala - Subsection

Section 39(3) in Kerala Agricultural University Act, 1971

(3)The jurisdiction over all research programmes, research stations, facilities, personnel and budgets assigned to the Director of Agriculture and the Director of Animal Husbandry of the Government and to such other agencies of the Government concerned with research in agriculture immediately before the commencement of this Act, shall be transferred to the University according to plans mutually agreed upon between the University and the Government.