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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Maharashtra - Subsection

Section 36(1) in The Dr. Babasaheb Ambedkar Technological University Act, 1989

(1)The first Ordinances necessary for effective working of the University, with regard to all matters set out in section 35, may be made by the First Vice-Chancellor with the approval of the Chancellor.