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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Maharashtra - Subsection

Section 42(2) in The Maharashtra Animal and Fishery Sciences University Act, 1998

(2)The Vice-Chancellor shall be responsible, working through the appropriate officers and the staff of the University, for ensuring that the conditions are established whereby there is maximum feasible progress in the development of new information and upgradation of technology in the industrial, physical and social sciences related to the Animal Husbandry and Fishery Science and their transfer to the teaching curricula and to the educational programme leading to their understanding and adoption, where applicable in practice, under the University.