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[Cites 0, Cited by 0] [Section 393] [Entire Act]

State of Maharashtra - Subsection

Section 393(c) in Selected Statutes (Statutes framed under the Bombay University Act, 1914)

(c)When any such choice has been made by the candidate or a decision given by the Vice-Chancellor, the Vice-Chancellor shall direct the Registrar to take steps for holding an election in the constituency, in which a vacancy has occurred by reason of such choice.