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[Cites 0, Cited by 0] [Section 25(1)] [Section 25] [Entire Act]

State of Maharashtra - Subsection

Section 25(1)(xli) in The Dr. Babasaheb Ambedkar Technological University Act, 1989

(xli)to requisition the facilities of colleges and recognised institutions, where necessary, for promoting the facilities of the University, after giving due notice to the college or recognised institutions;