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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Maharashtra - Subsection

Section 48(2) in Amity University Act, 2014

(2)Without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely: -
(a)Matter to be prescribed under clause (d) of sub-section (4) of section 47; and
(b)Other matters which are required to be, or may be, prescribed by rules under this Act.