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[Cites 0, Cited by 1] [Section 107] [Entire Act]

State of Maharashtra - Subsection

Section 107(1) in The Maharashtra Universities Act, 1994

(1)A teacher of a private college shall not be disqualified for continuing as such teacher merely on the ground that he has been elected or nominated as a member of the Legislative Assembly or of the Legislative Council of the State or of Parliament.