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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Maharashtra - Subsection

Section 11(2) in The Dr. Babasaheb Ambedkar Technological University Act, 1989

(2)The Chancellor shall, in every case, give due notice to the University of his intention to cause inspection or inquiry to be made, and the University shall be entitled to appoint a representative, who shall have the right to be present and to be heard at such inspection or inquiry.