Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 13] [Entire Act] State of Maharashtra - Subsection Section 13(1) in The Maharashtra Universities Act, 1994 (1)The Chancellor may, in consultation with the Vice-Chancellor appoint a Pro-Vice-Chancellor for the university which has more than 150 affiliated colleges and recognised institutions.
