Section 74(4) in The Maharashtra Animal and Fishery Sciences University Act, 1998
(4)All regulations made by the Executive Council, the Academic Council or the Veterinary, Dairy and Fishery Faculties or other authority of any Krishi Vidyapeeths shall, in so far as they are not inconsistent with the provisions of this Act, continue to be in force and be deemed to have been made under this Act by the Executive Council, the Academic Council, the Veterinary, Dairy and Fishery Faculties or other authority, as the case may be, of the University until they are superseded or modified by the Regulations made, under this Act.
