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[Cites 0, Cited by 0] [Section 105(2)] [Section 105] [Entire Act]

State of Maharashtra - Subsection

Section 105(2)(d) in Maharashtra Public Universities Act, 2016

(d)one person belonging to Scheduled Castes or Scheduled Tribes or De-notified Tribes (Vimukta Jatis) or Nomadic Tribes, or Other Backward Classes, not below the rank of Principal or Professor nominated by the Vice-Chancellor;