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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Maharashtra - Subsection

Section 31(4) in Vijaybhoomi University, Raigad Act, 2018

(4)Every such statute or addition to the statutes or any amendment or repeal of the statutes shall be subject to the approval of the Government :Provided that, no statutes shall be made by the Board of Management affecting the discipline of students and standards of instruction, education and examination except in consultation with the Academic Council.