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The Dibrugarh University (Amendment) Act, 1976

Assam · state statute
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s  he Assam Gazette
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GOVERNM ENT OF ASSAM
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β–   ORDERS BY THE GOVERNOR
LEGISLATIVE DEPARTMENT'
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NOTIFICATIONS
EXTRAORDINARY
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FOBLISilfcD.BY^AUTKOlfTf' .
.The 23rd October 1976
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Wo.LJL. 34/7^4.β€”The following β–   Act ’ of the ' Assam Legislative 
A ci’emb'.y which received the assent of the Governor is hereby published 
Jor general information.

(3) It shall come into force at once.
β€’β€’ Whereas .it is expedient to amend the AmmAct 
Dibrugarh University Act, 1965, hereinafter /  
called the principal Act, in the manner herein- 1’*5, 
after appearing;
It is hereby., enacted in the Twent 
Year of the Republic of India as i
S U r t  title 1.' (1) This Act may be called the Dibrugarh
University (Amendment) Act, 1976.
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(2) It shall have like extent as the principal 
Act.
2. In Section 10 of 'the principal Act, after 
clause (3), the following shall be inserted 
as clause (4) and subsequent clauses viz. 
clauses (4) and (5) shall be renumbered 
as clauses (5) and (6) respectively.
"(4) The Vice-Chancellor shall retire on 
.the date he attains the age of 65 years.”
U. TAHBILDAR,
Secretary to the Govt- of Assart 
Legislative Deptt.

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