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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Maharashtra - Subsection

Section 46(13) in Kavi Kulaguru Kalidas Sanskrit Vishvavidyalaya [University] Act, 1997

(13)generally, all matters for which provision is, in the opinion, of the Vyavasthapana Parishad, necessary for the exercise of the powers conferred or the performance of the duties imposed, on the Vyavasthapana Parishad by or under this Act, or the Statutes.