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[Cites 0, Cited by 0] [Section 147(2)] [Section 147] [Entire Act]

State of Maharashtra - Subsection

Section 147(2)(g) in Maharashtra Public Universities Act, 2016

(g)any will, deed or other document made before the commencement of this Act, which contains any bequest, gift, term or trust in favour of the university shall be deemed to have been made thereunder and for the purposes of this Act in favour of that university;