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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Maharashtra - Subsection

Section 30(3) in Spicer Adventist University Act, 2014

(3)The Government shall consider the First Statutes, submitted by the University and shall give its approval thereon within four months from the date of its receipt with such modifications, if any, as it may deem necessary.