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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Maharashtra - Subsection

Section 76(9) in Poona University Act, 1974

(9)If the Executive Council or the management fails or omits to comply with any such directions within the time fixed, the Chancellor may cause such action to he taken by the Executive Council, or any other authority of the University, or by the management of any other person, as he thinks fit and direct that the expenses therefor, if any, shall be forthwith paid by the authority concerned or the management as the case may be