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[Cites 0, Cited by 0] [Section 87] [Entire Act]

State of Maharashtra - Subsection

Section 87(6) in Poona University Act, 1974

(6)The Principals of Colleges and Heads of Institutions may make ˜such supplementary rules of discipline and proper conduct not inconsistent with the rules made by the Vice-Chancellor, as they think necessary, and every student shall be supplied with a copy of such supplementary rules.