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[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

State of Maharashtra - Subsection

Section 16(2)(c) in The Maharashtra Universities Act, 1994

(c)responsible for ensuring that the decisions of the Board for long-term and short-term development plans of the university and its [*] [The word 'affiliated' was deleted by Maharashtra 55 of 2000, section 13(c).] colleges in their academic programmes are duly processed and implemented through relevant authorities, bodies, committees and officers;