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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 48] [Entire Act] State of Maharashtra - Subsection Section 48(2) in Dr. Babasaheb Ambedkar Technological University Act, 2014 (2)No application for opening a new college or institution of higher learning, which is not in conformity with such plan, shall be considered by the University.
