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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Maharashtra - Subsection

Section 22(v) in The Maharashtra State Board of Technical Education Act, 1997

(v)to make regulation [with the approval of the Governing Council] [These words were inserted by Maharashtra 1 of 2003, Section 12(c), (w.e.f. 27.11 2002).] for granting of academic autonomy to institute, reviewing or revoking of autonomy granted: