Section 116 in The Maharashtra Universities Act, 1994
116. Removal of difficulties.
- If any difficulty arises in giving effect to the provisions of this Act, the State Government may, as occasion requires, but not later than two years from the date of commencement of this Act, by order, do anything, not inconsistent with the objects and purposes of this Act, which appears to it to be necessary or expedient for the purpose of removing the difficulty.The Schedule[See sections 3(1) and 6(1)]
