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[Cites 0, Cited by 0] [Section 5(18)] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(18)(a) in The Maharashtra Universities Act, 1994

(a)unless exempted therefrom in the manner prescribed, have pursued approved courses of study in the university, or in [college] [This letter and word was substituted for the words 'an affiliated college' by Maharashtra 55 of 2000, section 4(f).] or in an institution or a recognized institution or a school and have passed the examinations prescribed by the university; or