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

Bombay Presidency - Subsection

Section 42C(1) in The Bombay University Act, 1974

(1)For the purposes of admission, hearing and disposal of appeals, the Tribunal shall have the same powers as are vested in an Appellate Court under the Code of Civil Procedure, 1908 and shall also have the power to stay the operation of any order against which an appeal is made, on such conditions as it may think fit to impose and such other powers as are conferred on it by or under this Act.