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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Maharashtra - Subsection

Section 48(4) in Dr. Babasaheb Ambedkar Technological University Act, 2014

(4)All such applications received within the aforesaid prescribed time limit, shall be scrutinized by the Planning and Evaluation (Monitoring) Board of the University and be forwarded to the State Government with the approval of the Executive Council on or before the last day of December of the year, with such recommendations (duly supported by relevant reasons) as are deemed appropriate by the Executive Council.