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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Maharashtra - Subsection

Section 52(3) in The Maharashtra Agricultural Universities (Krishi Vidyapeeths) Act, 1983

(3)The University shall submit such estimates as approved by the Executive Council to the State Council, by such date as may be notified to the University by the State Council, for its sanction.