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[Cites 0, Cited by 0] [Section 24(1)] [Section 24] [Entire Act]

Bombay Presidency - Subsection

Section 24(1)(xli) in The Bombay University Act, 1974

(xli)delegate, subject to the approval of the Chancellor, any of its powers (except the power to make Ordinances, to the Vice-Chancellor, the Registrar or the Finance Officer, or such other officer or authority of the University, or a committee appointed by it, as it thinks fit.