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[Cites 0, Cited by 0] [Section 20(5)] [Section 20] [Entire Act]

State of Maharashtra - Subsection

Section 20(5)(c) in The Maharashtra Universities Act, 1994

(c)ensure that the limits fixed by the university for recurring and nonrecurring expenditure for a year are not exceeded, and that all allocations are expended for the purposes for which they are granted or allotted;