Central Agricultural University (Amendment) Act, 2016 [Repealed]
ACTNO. 40 OF 1992
08 October, 2017
Repealed by Act 31 of 2019, Sch. I, S. 2, dated 8-8-2019
An Act further to amend the Central Agricultural University Act, 1992.
PREAMBLE
Be it enacted by Parliament in the Sixty-seventh Year of the Republic of India as follows:
Section 1. Short title
This Act may be called the Central Agricultural University (Amendment) Act, 2016.
Section 2. Amendment of section 2
In the Central Agricultural University Act, 1992 (40 of 1992) (hereinafter referred to as the principal Act), in section 2, in clause (l), after the word Mizoram, , the word Nagaland, shall be inserted.
Section 3. Amendment of section 6
In section 6 of the principal Act, in sub-section (1), after the word Mizoram, , the word Nagaland, shall be inserted.
1. Received the assent of the President on the 19th August, 2016.