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[Cites 0, Cited by 2] [Section 28] [Entire Act]

State of Maharashtra - Subsection

Section 28(ee) in The Maharashtra Universities Act, 1994

(ee)delegate, any of it powers, except the power to make, amend or repeal Ordinances, to the Vice-Chancellor or such officer or authority of the university or a committee appointed by it, as it thinks fit.