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[Cites 0, Cited by 0] [Section 9A] [Entire Act]

State of Maharashtra - Subsection

Section 9A(3) in The Maharashtra National Law University Act, 2014

(3)The Pro-Chancellor shall, in every case give notice, to the university of his intention to cause an 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 be heard at such inspection or inquiry.