Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 112(2)] [Section 112] [Entire Act]

State of Maharashtra - Subsection

Section 112(2)(iv) in The Maharashtra Agricultural Universities (Krishi Vidyapeeths) Statutes, 1990

(iv)Whenever the Vice-Chancellor shall be required to attend any work sponsored by Institution, other than the State Government, Central Government or Indian Council of Agricultural Research or in connection with the University's own work, travelling allowance and daily allowance, shall be paid by the sponsoring bodies on the basis of their own rules.