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[Cites 0, Cited by 0] [Section 115(2)] [Section 115] [Entire Act]

State of Maharashtra - Subsection

Section 115(2)(vi) in The Maharashtra Universities Act, 1994

(vi)all debts, liabilities ana obligations incurred before the commencement of this Act, and lawfully subsisting against any existing university, shall be discharged and satisfied by the corresponding university;