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[Cites 0, Cited by 0] [Section 57(3)] [Section 57] [Entire Act]

State of Telangana - Subsection

Section 57(3)(k) in Telangana Universities Act, 1991

(k)all Statutes, Ordinances and Regulations, made under the relevant University Act in respect of the Universities specified in section 4 shall, so far as such Statutes, Ordinances and Regulations, are not inconsistent with the provisions of this Act, continue to be in force and be deemed to have been made under the provisions of this Act until they are superseded or modified by Statutes, Ordinances and Regulations made under this Act.