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[Cites 0, Cited by 0] [Section 147(2)] [Section 147] [Entire Act]

State of Maharashtra - Subsection

Section 147(2)(m) in Maharashtra Public Universities Act, 2016

(m)all Regulations made under the said Act in respect of the university shall, in so far as they are not inconsistent with the provisions of this Act, continue to be in force and be deemed to have been made under this Act by the that university, until they are superseded or modified by the Regulations, made under this Act;