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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Maharashtra - Subsection

Section 35(5) in The Maharashtra Animal and Fishery Sciences University Act, 1998

(5)The Executive Council may direct the amendment, in such manner as it may specify of any Regulations made by any authority under this section or the annulment of any such Regulation, so however that any such amendment or annulment shall be without prejudice to the validity of anything previously done or omitted to be done under that Regulation.