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[Cites 0, Cited by 0] [Section 31(4)] [Section 31] [Entire Act]

State of Maharashtra - Subsection

Section 31(4)(d) in The Dr. Babasaheb Ambedkar Technological University Act, 1989

(d)to bring to the notice of the Planning Evaluation (Monitoring) Board, Academic Council or the Executive Council, as the case may be, matters of importance relating to the examinations in such subjects or group of subjects.