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 38] [Entire Act] State of Maharashtra - Subsection Section 38(5) in The Dr. Babasaheb Ambedkar Technological University Act, 1989 (5)Every such resolution of the Executive Council relating to the recognition of an institute shall be subject to the approval of the State Government.
