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[Cites 0, Cited by 0] [Section 39(1)] [Section 39] [Entire Act]

State of Maharashtra - Subsection

Section 39(1)(d) in The Maharashtra Universities Act, 1994

(d)two members, one each being nominated by the Senate and the Academic Council from amongst their members,[one of whom shall be the principal of a college where such activities are undertaken.] [This portion was added by Maharashtra 55 of 2000, section 33(c)]