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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Maharashtra - Subsection

Section 42(1) in Dr. Babasaheb Ambedkar Technological University Act, 2014

(1)The first Ordinance necessary for effective working of the University, with regard to all matters set out in section 41, may be made by the first Vice-Chancellor with the approval of the Chancellor.