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[Cites 0, Cited by 5] [Section 115(2)] [Section 115] [Entire Act]

State of Maharashtra - Subsection

Section 115(2)(xii) in The Maharashtra Universities Act, 1994

(xii)all Statutes and Ordinances made under the said Acts in respect of any existing university shall, in so far as they are not inconsistent with the provisions of this Act, continue in force and be deemed to have been made under this Act in respect of the corresponding university by the Senate or the Management Council, as the case may be of that university, until they are superseded or modified by the Statutes made under this Act;