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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(3) in The Dr. Babasaheb Ambedkar Technological University Act, 1989

(3)The University shall be competent to acquire and hold property, both movable and immovable to lease, sell or otherwise transfer or dispose of such property which may vest in, or be acquired by it, for the purposes of the University, and to contract and do all other things necessary for the purposes of this Act.