Section 147(1) in The Maharashtra Agricultural Universities (Krishi Vidyapeeths) Statutes, 1990
(1)On and from the date of commencement of those Statutes, -(a)the Mahatma Phule Agricultural University (Krishi Vidyapeeth) Statutes, 1968;(b)the Punjabrao Agricultural University (Krishi Vidyapeeth) Statutes, 1969;(c)the [Marathwada] [As amended by Corrigendum No. AGE 2388/CR-16/19-A, dated 22.8.1990.] Agricultural University (Krishi Vidyapeeth) Statutes, 1972,(d)the Konkan Agricultural University (Krishi Vidyapeeth) Statutes, 1972.and all the other Statutes made by the Government from time to time under subsection (6) of section 38 of the Maharashtra Agricultural Universities (Krishi Vidyapeeths) Act, 1983 ; and the Statutes assented by the Chancellor in respect of Konkan Krishi Vidyapeeth under sub-section (4) of section 38 of the Maharashtra Agricultural Universities (Krishi Vidyapeeths) Act, 1983; shall stand repealed.
