Section 75(25) in The Maharashtra Animal and Fishery Sciences University Act, 1998
(25)Satpuda Shikshan Sanstha, Jandhvi Jamod, District Buldana.Second Schedule(See section 73)In the Maharashtra Agricultural Universities (Krishi Vidyapeeths) Act, 1983,-(a)in section 2, in clause (b), the words "animal husbandry, dairying, veterinary, fisheries, marine biology," shall be deleted;(b)in section 9, the words, "Veterinary Science and Fisheries" shall be deleted;(c)in section 12, in sub-section (3), in clause (g), for the words "animal husbandry, horticulture, forestry, dairy science and food technology and fisheries" the words "horticulture, food technology and forestry" shall be substituted;(d)in section 30, in sub-section (1), entry (iii) shall be deleted;(e)in section 35, in sub-section (1),-(i)in entry (i), the words "and Animal Husbandry" shall be deleted;(ii)entry (ii) and entry (ix) shall be deleted;(f)in section 45, in sub-section (1),-(i)in entry (i), the words "and Animal Husbandry" shall be deleted;(ii)entry (ii) shall be deleted;(g)in section 70, in sub-section (2), in clause (ii), "entry (c)" shall be deleted.NotificationsMaharashtra Animal and Fishery Sciences University Act, 1998.G. N. A. A. H. D. D. and F.D. No. Pasampra 1095/CR-77/ Part-III/ADF-1(i), dated 1st March, 2000 (M.G. Part IV-B, Page 235) - In exercise of the powers conferred by sub-section (3) of section 1 of the Maharashtra Animal and Fishery Sciences University Act, 1998 (Maharashtra XVII of 1998), the Government of Maharashtra hereby specifies the 1st day of March 2000 to be the date on which the provisions of sections 2, 3 and 67 to 72 of the said Act shall come into force.G. N. A. A. H. D. D & F. D No. Pasampra 3500/CR-38/ADF-1 dated 3rd June, 2000 (M. G Part IV-B, Page 308) - In exercise of the powers conferred by sub-section (3) of section 1 of the Maharashtra Animal and Fishery Sciences University Act, 1998 (Maharashtra XVII of 1998), the Government of Maharashtra hereby specifies the 3rd day June, 2000, to be the date on which the provisions of section 75 of the said Act, shall come into force.G. N. A. A. H. D. D. & F. D. No Pasampra 1095/(CR-77)/Part-III/ADF.1 (i), dated 10th March, 2000 (M. G. Part IV-B, Page 1) - In exercise of the powers conferred by sub-section (3) of section 3 of the Maharashtra Animal and Fishery Sciences University Act, 1998 (Maharashtra XVII of 1998), the Government of Maharashtra hereby declares that the headquarters of the Maharashtra Animal and Fisheries Sciences University shall be located at Nagpur.G. N. A. A. H. D. D. & F. D. No. Pasampra 3500/CR-38/ADF-1, dated 3rd June, 2000 (M. G. Part IV-B, Page 310) - Whereas, section 75 of the Maharashtra Animal and Fishery Sciences University Act, 1998 (Maharashtra XVII of 1998) (hereinafter referred to as "the said Act"), provides that if any difficulty arises in giving effect to the provisions of the said Act, the State Government may, as occasion requires, by order do anything not inconsistent with the objects and purposes of the said Act, which appears to it to be necessary or expedient for the purpose of removing the difficulty;Now, therefore, in exercise of the powers conferred by section 75 of the said Act, the Government of Maharashtra hereby makes the following order, namely:-
