Legal Document View

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
[Cites 0, Cited by 0] [Section 115(2)] [Section 115] [Entire Act]

State of Maharashtra - Subsection

Section 115(2)(xv) in The Maharashtra Universities Act, 1994

(xv)all notices and orders made or issued by any authority under any of the said Acts shall in so far as they are not inconsistent with the provisions of this Act, continue in force and be deemed to have been made or issued by corresponding university until they are superseded or modified under this Act;