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[Cites 0, Cited by 0] [Section 30(1)] [Section 30] [Entire Act]

State of Maharashtra - Subsection

Section 30(1)(xv) in The Maharashtra Agricultural Universities (Krishi Vidyapeeths) Act, 1983

(xv)[ The Registrar shall be the ex officio Member-Secretary of the Executive Council but, he shall have no right to vote. [Clause (xv) to (xvii) were added by Maharashtra 14 of 2003, Section 8(a)(5), (w..e.f. 3.3.2003).]