Section 11(8)(b) in Poona University Act, 1974

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State of Maharashtra - Subsection

Section 11(8)(b) in Poona University Act, 1974

(b)refer it to the Chancellor as soon as possible, but not later than a week, mentioning in his report the reasons as to why he thinks that the decision or resolution is not consistent with the provision of the Act, Statutes, Ordinances or is not in the interest of the University; and

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State of Maharashtra - Subsection

Section 11(8)(b) in Poona University Act, 1974