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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Maharashtra - Subsection

Section 51(2) in The Maharashtra University of Health Sciences Act, 1998

(2)No Ordinance concerning the matters referred to in clauses (i) to (vii) of the last preceding section, or any other matter connected with the maintenance of the standards of teaching and examinations within the University, shall be made by the Management Council unless a draft thereof has been proposed by the Academic Council.