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[Cites 0, Cited by 3] [Section 61] [Entire Act]

State of Maharashtra - Subsection

Section 61(4) in The Maharashtra Universities Act, 1994

(4)Any direction issued by the Tribunal under sub-section (2) shall be communicated to both parties in writing and shall be complied with by the university or, as the case may be, management; within the period specified in the direction, which shall not be less than two months from the date of its receipts by the university or, as the case may be, management.