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[Cites 0, Cited by 0] [Section 70(2)] [Section 70] [Entire Act]

State of Maharashtra - Subsection

Section 70(2)(x) in The Maharashtra Agricultural Universities (Krishi Vidyapeeths) Act, 1983

(x)any will deed or other document made before the commencement of this Act, which contains any bequest, gift, terms or trust in favour of an existing University shall, on and from the commencement of this Act, be construed as if the corresponding University is named therein instead of the existing University;