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[Cites 0, Cited by 0] [Section 120] [Entire Act]

State of Maharashtra - Subsection

Section 120(2) in Maharashtra Public Universities Act, 2016

(2)The Board of Deans shall mention the grounds on which it proposes to take the action and shall send a copy of the notice to the principal of the college, or head of recognized institution. It shall also specify in the notice, the period, being a period which shall not be less than thirty days within which the management should file its written statement in reply to the notice.