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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Maharashtra - Subsection

Section 69(1) in The Maharashtra Universities Act, 1994

(1)When the appeal is against the validity of the rules of admission as framed by the University or the State Government as the case may be, the Tribunal shall be competent to stay the operation of these rules for a period of 15 days and shall proceed to dispose of the matter finally as far as possible within the said period.