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Union of India - Section

Section 23 in The Indian Maritime University Act, 2008.

23. The Board of Affiliation and Recognition.

(1)The Board of Affiliation and Recognition shall be responsible for admitting colleges and institutions to the privileges of the University.
(2)The constitution of the Board of Affiliation and Recognition, the term of office of its members and its powers and duties shall be such as may be prescribed by the Statutes.