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[Cites 0, Cited by 0] [Section 103] [Entire Act]

State of Maharashtra - Subsection

Section 103(2) in The Maharashtra Universities Act, 1994

(2)The audited accounts shall be published by the university and a copy thereof, together with the copy of the auditor's report, shall be submitted to the Chancellor, State Government and, on receipt of such audited accounts the Senate shall consider and pass such resolution thereon as it thinks fit.