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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Maharashtra - Subsection

Section 80(d) in The Dr. Babasaheb Ambedkar Technological University Act, 1989

(d)if any person taken over by the University under clause (b) fails to give sue. notice in time, he shall be deemed to have opted to be permanently absorbed in the service of the University under the proviso to clause (b);