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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Maharashtra - Subsection

Section 68(1) in The Maharashtra Universities Act, 1994

(1)Any student seeking admission to a course run by the university or its affiliated or conducted or recognised college or institution having any grievance relating to admission or to the rules of admission framed by the university or the State Government as the case may be, shall have the right to file an appeal to the Tribunal for appropriate redressal.