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[Cites 0, Cited by 0] [Section 108(1)] [Section 108] [Entire Act]

State of Maharashtra - Subsection

Section 108(1)(k) in Maharashtra Public Universities Act, 2016

(k)That in the event of disaffiliation or de-recognition or closure of the college or institution under section 121, the management shall abide by and execute the decision of Academic Council regarding the damages or compensation to be recovered from management.