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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Maharashtra - Subsection

Section 20(2) in The Maharashtra Agricultural Universities (Krishi Vidyapeeths) Act, 1983

(2)The Comptroller shall, under the general supervision and control of the Vice-Chancellor, hold and manage the property and investments of the University and shall advise the University as regards its financial policy.