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[Cites 0, Cited by 1] [Section 62] [Entire Act]

State of Maharashtra - Subsection

Section 62(2) in Maharashtra Public Universities Act, 2016

(2)The process of election, nomination and co-option shall be commenced at least three months before expiry of the term of the authority and shall be completed not later than 30th November in that year.[Provided that, for the initial term of the authorities of the Universities, immediately after the commencement of this Act, the process of election nomination and co-option shall be completed not later than 31st May 2018.] [Added by Maharashtra Act No. 27 of 2018, dated 6.4.2018.]