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[Cites 0, Cited by 0] [Section 70(2)] [Section 70] [Entire Act]

State of Maharashtra - Subsection

Section 70(2)(xii) in The Maharashtra Agricultural Universities (Krishi Vidyapeeths) Act, 1983

(xii)the appointment of the Registrar and all other officers and employees of any existing University and validly made and subsisting immediately before the commencement of this Act shall be deemed to have been made under; and for the purposes of the Act the corresponding University and the Registrar and such other officers and employees shall continue to hold office or employment, except in so far as such appointments may be terminated or conditions thereof may be altered by a competent authority;