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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Maharashtra - Subsection

Section 36(2) in Vijaybhoomi University, Raigad Act, 2018

(2)The composition, term of Committee and its Members, mechanism and procedure to be followed by the Fee Fixation Committee shall be such as may be notified by the State Government by notification in Official Gazette:Provided that, every such notification shall, as soon as may be, laid before each House of the State Legislature.