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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Maharashtra - Subsection

Section 70(4) in Poona University Act, 1974

(4)With the previous sanction of the State Government, any portion of the University Fund may, from time to time, be credited by the University to a separate head in the University accountsProvided that there shall be credited and debited to such special head only such sums as shall expressly relate to the objects for which such separate fund is createdProvided further that, the Executive Council may, by passing a special resolution, authorise transfer of any amount temporarily from one head to another in the University accounts.