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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Maharashtra - Subsection

Section 18(14) in The Maharashtra Agricultural Universities (Krishi Vidyapeeths) Act, 1983

(14)The Vice-Chancellor shall make provision within means available to him and in accordance with the financial estimates sanctioned by the State Council under section 52 for buildings, premises, apparatus and other means needed for carrying on the work of the University.