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[Cites 0, Cited by 0] [Section 63(2)] [Section 63] [Entire Act]

State of Maharashtra - Subsection

Section 63(2)(b) in The Maharashtra Universities Act, 1994

(b)Notwithstanding anything contained in clause (a), where the offence has been committed by a society and it is proved that the offence has been committed with the consent or connivance of, or is attributable to any neglect on the part of the Management Council of the University or any president, chairman, secretary, member, principal or manager or other officer or servant of the society such Management Council, president, chairman, secretary, member, principal or manager or other officer or servant concerned shall be deemed to be guilty of the offence and shall be liable to be proceeded against and punished accordingly.