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[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

State of Maharashtra - Subsection

Section 24(2)(c) in The Dr. Babasaheb Ambedkar Technological University Act, 1989

(c)When a date has been fixed for the meeting of the Executive Council by the Vice-Chancellor under clauses (a) and (b) of sub-section (2), the Registrar shall give ten clear days notice in writing to the members of the Executive Council of such meeting.