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[Cites 0, Cited by 0] [Section 70(2)] [Section 70] [Entire Act]

State of Maharashtra - Subsection

Section 70(2)(xiv) in The Maharashtra Agricultural Universities (Krishi Vidyapeeths) Act, 1983

(xiv)All Regulations made by the Executive Council, the Academic Council or the Faculties or other authority of any existing University shall, in so far as they are not inconsistent with the provisions of the Act, continue in force and be deemed to have been made under this Act by the Executive Council, the Academic Council, the Faculties or other authority, as the case may be of the corresponding University until they are superseded or modified by the Regulations made under this Act;