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[Cites 0, Cited by 0] [Section 17(6)] [Section 17] [Entire Act]

State of Maharashtra - Subsection

Section 17(6)(c) in The Maharashtra Agricultural Universities (Krishi Vidyapeeths) Act, 1983

(c)No order under clause (a) or (b) shall be made, unless the Vice-Chancellor has been given a reasonable opportunity of being heard in respect of the action proposed to be taken against him.