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[Cites 0, Cited by 0] [Section 43(3)] [Section 43] [Entire Act]

State of Maharashtra - Subsection

Section 43(3)(e) in Poona University Act, 1974

(e)that the buildings in which the college is to be located are suitable, and that provision will be made in conformity with the Ordinances, for the residence in the college or in lodgings approved by the college of students not residing with their parents or guardians, and for the supervision and welfare of students;