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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Maharashtra - Subsection

Section 33(8) in The Maharashtra State Board of Technical Education Act, 1997

(8)Any guidelines rules, regulations, etc, on autonomy provided by All India Council of Technical Education, New Delhi, from time to time shall become applicable to the polytechnic or Institute seeking autonomy and to the Polytechnic or Institute on which the status of autonomy is already conferred.