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[Cites 0, Cited by 0] [Section 113(1)] [Section 113] [Entire Act]

State of Maharashtra - Subsection

Section 113(1)(i) in Maharashtra Public Universities Act, 2016

(i)that in the event of disqualification or de-recognition or closure of the college, the college shall continue to function and discharge its duties till last batch of student's registered for various programmes are trained, assessed or evaluated, their results are declared by the university and they are given appropriate certificate of completion of the programme.