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[Cites 0, Cited by 0] [Section 95] [Entire Act]

State of Maharashtra - Subsection

Section 95(8) in The Maharashtra Universities Act, 1994

(8)All powers relating to disciplinary action against students of an affiliated college or recognised institution not maintained by the university, shall vest in the principal of the affiliated college or head of the recognised institution, and the provisions of the foregoing sub-section including the rules, if any made thereunder, shall mutatis mutandis apply to such colleges institution and students therein.