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[Cites 0, Cited by 0] [Section 14(19)] [Section 14] [Entire Act]

State of Maharashtra - Subsection

Section 14(19)(f) in Dr. Babasaheb Ambedkar Technological University Act, 2014

(f)where the management does not, within the time fixed by the Vice-Chancellor, take action to his satisfaction, the Vice- Chancellor shall place before the Executive Council the inspection or inquiry report and explanation furnished or representation made by the management, for its consideration.