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[Cites 0, Cited by 0] [Section 135] [Entire Act]

State of Maharashtra - Subsection

Section 135(3) in Maharashtra Public Universities Act, 2016

(3)The audited accounts shall be published by the university and a copy thereof, together with the copy of the auditor's report and compliance report shall be submitted to the Chancellor and the State Government and shall be submitted for approval before the senate in any case within six months from the close of the financial year.