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[Cites 0, Cited by 0] [Section 147(2)] [Section 147] [Entire Act]

State of Maharashtra - Subsection

Section 147(2)(e) in Maharashtra Public Universities Act, 2016

(e)all benefactions accepted or received by the university and held by it immediately before the commencement of this Act, shall be deemed to have been accepted or received or held by that university under this Act, and all the conditions on which such benefactions were accepted or received or held shall be deemed to be valid under this Act, notwithstanding that such conditions may be inconsistent with any of the provisions of this Act;