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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Maharashtra - Subsection

Section 68(1) in The Maharashtra Animal and Fishery Sciences University Act, 1998

(1)It shall be the duty of the First Vice-Chancellor to make arrangements for constituting the various authorities of the University specified in section 24 within six months from the appointed day or such longer period, not exceeding one year, as the State Government may, by notification, in the Official Gazette, allow.