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[Cites 0, Cited by 0] [Section 51(3)] [Section 51] [Entire Act]

State of Maharashtra - Subsection

Section 51(3)(f) in Maharashtra Public Universities Act, 2016

(f)two principals, of whom one shall be from autonomous or empowered autonomous colleges or empowered autonomous institutions and one shall be from affiliated colleges to be nominated by the Vice-Chancellor;