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[Cites 0, Cited by 0] [Section 115(2)] [Section 115] [Entire Act]

State of Maharashtra - Subsection

Section 115(2)(xiii) in The Maharashtra Universities Act, 1994

(xiii)all Regulations and Rules made by the Management Council, the Academic Council or the Faculties or other authorities of any existing universities shall, in so far as they are not inconsistent with the provisions of this Act, continue in force and be deemed to have been made under this Act by the Management Council, the Academic Council, the Faculties or authority, as the case may be, of the corresponding university, until they are superseded or modified by the Regulations or rules made under this Act;