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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Maharashtra - Subsection

Section 32(3) in Sri Balaji University, Pune Act, 2019

(3)The Government shall consider the First Ordinances submitted by the Vice-Chancellor under sub-section (1) and shall give its approval within four months from the date of its receipt, with such modifications, if any as it may deem necessary.