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[Cites 0, Cited by 0] [Section 106] [Entire Act]

State of Maharashtra - Subsection

Section 106(2) in Dr. Babasaheb Ambedkar Technological University Act, 2014

(2)The first Vice-Chancellor shall, subject to the provisions of this Act and with prior approval of the Chancellor, make the first Statutes, Ordinances, regulations and rules necessary for giving effect to the provisions of this Act and effective working of the University.