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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Maharashtra - Subsection

Section 38(1) in The Dr. Babasaheb Ambedkar Technological University Act, 1989

(1)The Executive Council shall have the power, after consultation with the Academic Council, to recognise any institution of research or specialised studies under the management of any authority other than the University as recognised institution for the purpose of providing means of instruction and research and extension education and extension service to meet particularly the requirements of the University for technical education and for transfer of technology to backward areas.