Section 68(2) in The Maharashtra Universities Act, 1994
(2)Such appeal shall be made by the prospective student to the Tribunal within 10 days from the date of finalisation of admission or from the date of decision on his application for admission, whichever is earlier:Provided that, Tribunal may entertain an appeal made to it after the expiry of the period specified in the sub-section (2) if it is satisfied that the applicant had sufficient cause for not filling the appeal within the aforesaid period.
